M.M.Kumar, J. - (1.) On 12.3.1998, the hearing of the case was adjourned sine die to enable the learned counsel to amend the petition and the case was ordered to be listed as and when the amended petition was filed.
(2.) No amended petition has been filed although a period of more than 8 years have passed.
(3.) Learned counsel for the petitioners state that he may be given a short adjournment to seek instructions. However, we are unable to accept the afore- mentioned request and dismiss the writ petition with liberty to the petitioners to file a fresh one on the same cause of action, if so advised, by furnishing detailed particulars.;