S.K.SINGH, J. - (1.) HEARD Sri Namwar Singh, learned advocate in support of this petition.
(2.) IN the revision of list, no one ap­pears for the respondents. In the past also, it happened several times. Proceedings are under section 9-A(2) of UPCH Act which relates to adju­dication of right /title between the parties.
(3.) FOR disposal of the writ petition, mention of facts in brief will suffice.;