(1.) ON 15/9/1997, a Division Bench of this Court has adjourned the hearing to enable the petitioners to file additional information which might have required for just decision of the case.
(2.) ACCORDINGLY, hearing was adjourned sine die and the case was to be taken for motion hearing as and when additional affidavit was filed. A period of more than 8 years has passed, however, no additional information has been furnished, which leads to the conclusion that the petitioners are not interested in prosecuting this case. Even the learned counsel has pleaded no instructions. Therefore, it is not possible to adjudicate on the controversy raised in the writ petition in the absence of additional information which was required to be furnished vide order dated 15/9/1997. Hence, the writ petition is dismissed.