DATTARAM Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned AGA is directed to take notice for respondent Nos.1 to 3.

(2.) The matter is called twice, there is no representation on behalf of the petitioners. Even on the last date of hearing, there was no representation on behalf of the petitioners. The order sheet maintained in this case would go to show that the petitioners are not diligent in prosecuting the writ petition.

(3.) Learned counsel appearing for the caveator submits that pursuant to the impugned order, the Assistant Commissioner after hearing the matter has reserved the same for passing orders.