- (1.) At the very outset learned counsel for the petitioner prays for deletion of respondents No.1 and 2. The prayer is allowed and the parties are renumbered and respondent No.s 3 and 4 be read as respondent No.1 and 2.
(2.) Heard Sri M. G. Tripathi, learned counsel for the petitioner.
(3.) In the light of the proposed order notice to respondents is dispensed with.;