(1.) The file of this writ petition had been tagged for hearing along with RFA(OS) No. 10/1973. The review application bearing RP No. 10/2006 and the application for condonation of delay bearing CM No. 5223/2006 in RFA(OS) No. 10/1973 were heard on maintainability. Vide separate judgment of the even date, we have dismissed both these applications.
(2.) The learned Counsel appearing for the petitioner submitted that he wanted to argue the writ petition separately.
(3.) In the interest of justice, we direct that the writ petition be listed for hearing on 20.03.2007.