S.K.SINGH, J. - (1.) HEARD Sri S.K. Chaturvedi, learned Advocate in support of this writ petition. In spite of the revision of the list the respondents Counsel whose name is shown did not appear.
(2.) THERE is already service report by which notices on other respondents is deemed to have been served. So far the re­spondent No. 9 is concerned petitioner Counsel states that he has purchased the property from respondent No. 9 and, there­fore, his name has to he deleted. In view of the aforesaid as writ petition is of the year 1993 and about 15 years has already passed and the matter relates to simple allotment of chak proceed­ing no further wait can be there and as argued by learned Counsel for the petitioner writ petition is to be finally decided.
(3.) MATTER is very simple and small and that relates to adjustment of plots in the chaks of the parties.;