A.K. Yog, J. - (1.) All the respondents are represented by learned standing counsel. For the first time, notice of the petition was given on 6.5.1999, Vide order dated 7.5.1999 Court directed the case to be listed on 15.7.1999 since learned standing counsel accepted notice for respondent Nos. 1 to 5, obviously with the desire that parties be provided opportunity to exchange pleadings and case be heard on merit itself. Respondents have not cared to file counter-affidavit as the record stands before the Court today.
(2.) Learned standing counsel again, as a routine, prayed for further time without furnishing any valid explanation for not filing counter-affidavit.
(3.) Writ petition is being decided after hearing learned counsel since all the parties are represented by learned standing counsel and as contemplated under Rules of Court.;