- (1.) On oral prayer made by Shri R.N. Sharma, learned Counsel for the petitioner, he is permitted to correct the description of respondent No. 1 in the array of parties in the writ petition as well as in the stay application.
(2.) We have heard Shri R.N. Sharma, learned Counsel for the petitioner and Shri Pankaj Saxena, learned standing counsel appearing for the respondent Nos. 1 to 4 and 6.
(3.) Affidavits have been exchanged between the parties. With the consent of the learned Counsel for the parties, the writ petition is being disposed of at this stage.;