- (1.) NO one is present on behalf of opposite parties. A statement has been made by Shri H.S. Sahai that he is no more appear­ing in this case on behalf of opposite parties and the file has been taken away by the cli­ents. This case pertains to the year 1981. The matter is pending since long. If the file was taken away by the opposite parties, it was their duty to have engaged another counsel. If they have not chosen to engage another counsel, then the Court process cannot be allowed to be misused.
(2.) IN the aforesaid circumstances, I pro­pose to decide this case finally. Heard the learned counsel for the peti­tioners.
(3.) THE petitioners feeling aggrieved with the order passed by the Deputy Director of Consolidation dated 19-10-1981 contained in annexure No.5 to the writ petition have pre­ferred this writ petition.;