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Judgment
Rajesh Bindal, J
The petitioners approached this Court praying for the following reliefs :-
" a) To command and direct the respondents 2 and 3 (Board Authorities) to refund the examination fee deposited by the petitioners on the analogy the same has been released in favour of M/s. Azad Educational and Research Trust, by the issuance of a writ, order or direction, in the nature of Mandamus.
Notice in the petition was issued on 23.08.2013 and the following interim order was passed :-
"Heard. Considered.
Four weeks' notice to respondents. Steps within one week.
List after service is complete.
CMA No. 1605/2013:
Heard. Considered.
Notice as above.
In the meantime, petitioners may make representation to the concerned respondents, which shall be considered, with a report to this Court."
Thereafter, the matter was never listed in Court as it was not pursued by the petitioners. Apparently, the petitioners have lost interest to pursue the present petition and get the same listed or may be with the interim directions issued by this court, the petitioners have already been granted relief by the authority concerned.
There are matters pending in this court in which issue of admission to various professional courses and other classes is involved. In some by interim order either admission was granted or seats were directed to be kept vacant but the cases are still lying in court for decades. There are matters where issues regarding construction of roads, culverts, schools, colleges, community centres and other projects of development are pending consideration before this court. In some cases interim stay has also been granted. In these cases even the government departments and counsels are not taking any interest to furnish the requisite information to the court and get those cases disposed of. In fact, as a result of pendency of these types of cases lot of development projects have been put on hold. These are few examples being noticed. There are many more.
Regularly, the cause list is being issued, which is being uploaded on the website of the High Court. The same is accessible to the Advocates as well as to the litigants. In the cause list issued for this Court, a specific note is being printed to the following effect:
"All Advocates whose cases are listed in cause list are requested to contact the concerned Bench Secretary-Mr. Hilal Yousuf on Mobile No. 9419150533 / Reader-Mr. Reagan Thakur on Mobile No. 9419140621."
In the present case as well none of the parties contacted the Bench Secretary or Reader of this Court.
Considering the aforesaid facts, nothing survives in the present petition, at this stage. The same is accordingly, dismissed.