(1.) Another request is made for adjournment on behalf of the learned counsel for respondent No.1. Such request for adjournment was already allowed on 23rd July, 2003. No reason is stated as to why the adjournment is sought on behalf of the counsel for respondent No.1. Accordingly, the prayer for adjournment is rejected.
(2.) Rule.
(3.) The writ petition is taken up today for final hearing.