A. K. Yog, J. - (1.) All the respondents are represented by the standing counsel and writ petition can be disposed of finally as the time likely for final hearing of the case will be the same as or deciding 'stay application' ; I propose to decide the writ petition finally as contemplated under Chapter XXII of the Rules of Court.
(2.) No counter-affidavit has been filed by the respondents in spite of several opportunities being given by the Court.
(3.) On perusing the petition and the documents annexed therewith, it is apparent that the facts stated in the petition are matter of record.;