Krishna Murari, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for respondent nos. 1 to 3. Notice on behalf of respondent no. 4 has been accepted by Shri M.N. Singh.
(2.) All the respondents may file counter affidavit within six weeks. Petitioners will have two weeks thereafter for filing rejoinder affidavit.
(3.) List for admission after expiry of the aforesaid period.;