- (1.) SUPPLEMENTARY affidavit filed today be placed on record.
(2.) NOTICE on behalf of respondents 1 and 2 has been accepted by the learned Chief Standing Counsel and on behalf of respondent No. 3 notice has been accepted by Sri Wasiq Uddin Ahmad. Notice on behalf of respondent No. 4 has been accepted by the Assistant Solicitor General of India, Lucknow Bench. Heard Sri S.K. Kalia, learned Senior Advocate assisted by Sri Manish Kumar, Sri J.N. Mathur, learned Additional Advocate General, and Sri Wasiq Uddin Ahmad. Let the matter be listed on 8.2.2010 as fresh to enable the counsel for the respondents to seek instructions.
(3.) SRI S.K. Kalia, learned Senior Advocate says that respondents 5 and 6 may be deleted from the array of parties. Let him do so.;