S.S.CHAUHAN, J. - (1.) THIS petition has been taken up in the revised list but none is present on behalf of opposite parties No. 1/1 to 1/4 although name of Sri Pankaj Gupta has been shown in the cause list.
(2.) LEARNED Counsel for the petition­ers states that on various occasions the case has been taken up but on each and every date the learned Counsel for the op­posite parties No. 1/1 to 1/4 has been avoiding to argue the case. The matter in an old one pertaining to the year 1980. In the wake of the above circum­stances, I deem it fit to decide the case irrespective of the fact that the Counsel for the opposite parties No. 1/1 to 1/4 is not present.
(3.) THE petitioners have challenged the order dated 26-3-1980, contained in Annexure No. 3 to the writ petition, passed by the Deputy Director of Consolidation.;