- (1.) The Court:- This is an art.226 petition filed as back as August 29, 2006. It is yet to be admitted.
(2.) The two orders made in the case are dated November 24, 2006 and December 17, 2007. They are quoted below: 24.11.06: None appears on behalf of the petitioner when the matter is called on. Let the matter go out of list. Liberty to mention after three weeks. 17.12.07: None appears on behalf of the Petitioner when the matter is taken up for hearing. Let the matter go out of the list.
(3.) Liberty to mention after six weeks. None appears for the petitioner today as well. Counsel for the fourth respondent submits that his client is being unnecessarily harassed. The principal relief sought in the petition is quoted below: a) A writ of and/or in the nature of Mandamus should not be issued commanding the respondents, their men, agents, servants, associates and each one of them mainly the respondent No.2 to recover the possession of the Vehicle bearing No. WB-51-5282 and hand ovber the same to the petitioner immediately;;