A.K.Yog, J. - (1.) Heard learned counsel for the parties.
(2.) Petition is heard finally at the admission stage. The amendment application No. 27528 of 2001, filed on 26/27.3.2001 on behalf of petitioner. Is not pressed and it is rejected as such.
(3.) Respondent Nos. 1 and 2 are redundant parties.;