- (1.) The following prayers have been made in the writ petition:- "(I) To issue a writ, order or direction in the nature of mandamus commanding the respondent no 2 to 5 not to handover the possession of the holding of the gatta no.225 measuring area 3.800 situated at village kursaha,(which has been allotted to the other persons vide order dated 08.05.2003 of the respondent no.4) with respect to which the Review Petition no.155 of 1994 and the S.L.P. is pending. (II) To issue any other order or direction in any nature to which this Honh'ble Court deems fit and proper in the ends of justice and equity. (III) To award the cost of the writ petition to the petitioners."
(2.) We have gone through the order-sheet. The counsel for the petitioners has not been appearing in the Court. On 30th October, 2017 the petition was dismissed for want of prosecution. Petitioners filed an application for restoration. Showing indulgence, the petition was restored vide order dated 17th November, 2017. Thereafter, again the counsel has not been appearing and illness slip has been repeatedly sent. Even on 25th January, 2018 a similar slip for adjournment on the ground of illness was sent, as has been done for today.
(3.) Reference to the first prayer would indicate that the petitioners seek a writ in the nature of mandamus commanding respondents 2 to 5 not to handover the possession of the holding of Gata No.225 measuring area 3.800 situated in Village - Kursaha, which has been allotted to other persons with respect to which the Review Petition No. 155 of 1994 and S.L.P. is pending.;