Shree Chandrashekhar,J. - (1.) The order dated 05.09.2003 indicates that a direction was issued to the respondents to file affidavit disclosing why the direction issued by this Court in C.W.J.C No. 1532/2001 was not complied with. Though no interim order was passed by this Court, the petitioner did not take any steps in the matter and the matter was listed only on 23.03.2011. It appears that thereafter, the matter was again listed on 16.05.2011 and 18.06.2012 however, the orders passed by this Court do not disclose that the petitioner took steps for final disposal of the writ petition.
(2.) Today on second call also, the counsel for the petitioner is absent.
(3.) Seeking a direction upon the Circle Officer, Nagar Untari-respondent no.6 to mutate the name of the petitioner along with respondent Nos. 8 and 9, the present writ petition has been filed. The grievance of the petitioner is that in spite of order dated 18.04.2001 in C.W.J.C No. 1532/2001, the name of the petitioner and respondent Nos. 8 and 9 have not been entered in the mutation register. The order dated 18.04.2001 in C.W.J.C No. 1532/2001 discloses that the petitioner made the following prayer: "That the instant writ application is directed for issuance of appropriate writ/writs, order/orders, and/or direction/directions commanding upon the respondents, specifically respondent no.6, Circle Officer, Nagar Untari, District Garhwa to mutate the name of the petitioner along with his two brothers who are proforma respondent Nos. 9 and 10 when the Circle Officer, in spite of the order of Deputy Commissioner, Garhwa, passed in Mutation Revision No. 152/199293 on 16.5.2000 is not mutating the name of the petitioner along with the proforma respondents.";