(1.) The learned Additional Government Advocate on the basis of the statements made in the statement of objections states that the State Government will initiate proper proceedings in accordance with law against the sixth to nineteenth respondents for cancellation of Saguvali Chits/Grant Certificates of sixth to nineteenth respondents.
(2.) We accept the statement. It is needless to add that, due process will include service of notices to the sixth to nineteenth respondents and granting opportunity of being heard to them.
(3.) The action shall be initiated and concluded by the State Government as expeditiously as possible and in any event, not later than six months from today.