- (1.) Notice on behalf of respondent Nos. 1 to 4 has been accepted by the learned Standing Counsel. Issue notice to respondent Nos. 5, 6 and 7 fixing 30.4.2012 as the date.
(2.) Steps may be taken within a week from today by speed post.
(3.) All the respondents may file counter-affidavit by the next date fixed.;