- (1.) List is being revised. In spite of service upon the opposite party No. 3, neither he is present nor there is any request for passing over or adjournment of the case on his behalf. As per office report dated 12.5.2010, service of notice to opposite party No. 3 is deemed sufficient under Chapter VIII, Rule 12 of the Rules of the Court, 1952.
(2.) Heard Sri R.K. Agnihotri, learned Counsel for the petitioners and learned Standing Counsel and perused the records.
(3.) By means of the instant writ petition, the petitioners have assailed the orders dated 21.11.2007 and 17.3.2007 as contained in Annexures No. 1 and 2 to the writ petition.;