- (1.) The petition seeks issuance of a writ in the nature of mandamus directing respondent No.2 (Station House Officer, P.S. Shivratanganj, district Raebareli) to comply with order passed by Sub Divisional Magistrate, Maharajganj and stop respondents 3 and 4 from raising construction over the land of the petitioner.
(2.) None has appeared for the petitioner to prosecute the case.
(3.) We have gone through the pleadings in the petition. The petition relates to the year 2007. Ten years have gone by. The petition cannot be adjourned for indefinite period for the reason of absence of the counsel.;