HONBLE PANKAJ BHATIA,J. - (1.) Heard Shri Anil Kumar Pathak, learned counsel for the applicants, Dr. V.P. Singh, learned counsel for the opposite party no.2, learned AGA for the State and perused the record.
(2.) Counsel for the opposite party argues that the version in the counter affidavit may not be taken into consideration and the matter may be decided finally.
(3.) In view of the statement made by the counsel for the opposite party no.2 recorded above, I proceed to decide the matter on merits.;