(1.) PETITIONERS in these writ petitions approached this Court mainly for a direction to conduct investigation by the Central Bureau of Investigation. Learned Standing Counsel for the C.B.I. submits that pursuant to the order dated 21.2.2005, the investigation has been taken over by the C.B.I. and the same is in progress. In that view of the matter, it is not necessary for this Court at this stage to go into the various other contentions and grievances regarding the compensation amount already disbursed. It is made clear that depending on the outcome of the investigation, it will be open to the petitioners to approach the first respondent, in which case, appropriate action in accordance with law in the matter will be taken by the said respondent to redress the grievance of the petitioners within another three months. It is also made clear that in the event of the petitioners pursuing the remedy before the civil court, if so advised, the time taken for prosecuting the writ petitions as well as the conduct of the investigation by the C.B.I. shall stand excluded while computing the period of limitation. The writ petitions are disposed of as above.