N.K.Mehrotra, J. - (1.) Heard the learned counsel for the petitioner and the opposite parties No. 3 and 4.
(2.) This is a petition for issuing a writ in the nature of certiorari quashing the judgment dated 29.7.2003 passed by the opposite party No. 1 and the judgment and order dated 8.9.1997 passed by the opposite party No. 2 contained in Annexure-9 and for a writ of mandamus commanding the opposite parties No. 1 and 2 not to enforce the illegal impugned orders.
(3.) Since the opposite parties No. 2 and 3 have appeared by filing a caveat and both the parties agreed to argue the writ petition on merit at the time of admission, I have heard both the learned counsel for the parties.;