Ritu Bahri, CJ
1. Counsel for the State will give information to the petitioner, with respect to the fact, whether as per the Inquiry Report dated 08.11.2023, any further inquiry has been conducted, or is being conducted, by an expert/ society, unit, and this information shall be sent to the petitioner within four weeks.
2. Except filing Public Interest Litigation, it shall be open to the petitioner to take recourse to any other alternate remedy against the Inquiry Report, in accordance with law, if so advised.
3. This Public Interest Litigation is, accordingly, disposed of.
4. Pending application(s), if any, also stand disposed of accordingly.
