KURIAN,J. - (1.) Issue notice to Respondent No.2 only, being one of the main contesting respondents. It is not necessary to issue notice to the other respondents.
(2.) Mr. Hrishikesh Chitaley, learned counsel, appears and accepts notice for Respondent No.2 on behalf of Mr. Chandra Prakash, Advocate-on-Record.
(3.) Leave granted.;