R K DESHMUKH Vs. DISTRICT DEVPT OFFICER

JUDGEMENT

(1.) ON elevation of the learned advocate for the petitioners to the Bench of this Court, notice was issued to the petitioners in June, 2001 which has returned unserved with an endorsement that they are not residing at the address given in the cause title of the petition. The petitioners have chosen not to pursue this petition for a long time. Under the circumstances, petition stands dismissed for non-prosecution. Rule discharged. No costs. Interim relief, if any, granted earlier stands vacated. Liberty reserved to the petitioners to revive this petition in case of difficulty.