AMRESHWAR PRATAP SAHI, J. - (1.) A supplementary affidavit filed today is taken on record.
(2.) THIS writ petition was heard thrice and the matter was adjourned earlier to enable the learned counsel for the parties to assist the Court with the aid of certified copy of the Chak map as well as the other documents relating to the allotment of the plots about which the dispute has been raised. Today after the matter was heard, Sri A.P. Tiwari, learned counsel for the respondent nos. 4 to 8 submits that he does not propose to file any counter affidavit and the matter be disposed of finally on the basis of the records that are available.
(3.) LEARNED counsel for the respondent nos. 1, 2 and 3 has also adopted the same arguments.;