1. It is observed that the previous petition filed by the petitioner i.e. Civil Writ Petition No.21282 of 2020 was dismissed on account of the fact that the concerned Act has not come into force. The situation has not changed as on date as the has not still came into force.
2. In the circumstances, we do not find any reason to entertain the petition. More so, the authorization letter filed by the petitioners alongwith the petition Annexure P-1 also does not authorize the petitioner to file the present petition.
3. Accordingly, the petition is dismissed.
