A.M.KHANWILKAR,J. - (1.) Issue notice returnable within four weeks. List on 10th October, 2017.
(2.) As Mr. D.K. Singh, learned Additional Advocate General accepts notice on behalf of State of U.P., no further notice need be issued.
(3.) All applications for impleadment/intervention stand allowed. The Registry is directed to rectify the cause title. The parties shall be added as newly impleaded parties.;