- (1.) This writ petition filed in the year 2008 is pending before this Court and even a notice is yet to issue. The writ petition was adjourned sine-die on 5.11.2008 to enable the petitioners to place on record the sale deeds, whereby the petitioners had purchased 3/8 th of the land in question. Ultimately, the documents were placed on record on 3.11.2011 and has now been listed for hearing after having been adjourned on three different dates.
(2.) The challenge in the petition is to some revenue entries.
(3.) The issue raised in the petition would loose much of its sheen with the passage of time, for which none other than the petitioners have to take the blame.;