- (1.)Bearing in mind the disclosures made and since sufficient cause has been shown for absence of counsel, this application for restoration shall stand allowed. The writ petition shall consequently stand restored to the record.
(2.)Application stands disposed of. W.P.(C) 2281/2019
(3.)The challenge in the present writ petition is to the order of 13/2/2019 in terms of which the Estate Officer ceased of proceedings initiated by the respondents referable to Sec. 4 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 [Act] has proceeded to reject applications made by the petitioners here for amendment and for the issuance of interrogatories.