VINEET SARAN, J. - (1.) By the consent of the parties, this writ application was treated on the list of 10-4-2003. Arguments were heard and judgment reserved.
(2.) In this writ application, we have heard Sri W.H. Khan, learned counsel for the writ petitioner for the S.C. Misra, learned Advocate General appearing for the State - respondents No. 1, 2 and 3, Sri Rakesh Dwivedi , learned Senior Counsel assisted by Sri Somesh Khare, appearing for private respondents No. 4, 5 and 6, Sri Milan Banerjee, learned Senior Counsel assisted by Sri Vikram Nath and Sri Arvind Kumar Srivastava, appearing for added private respondents No. 7, 8 and 9.
(3.) Affidavits between the parties have been exchanged.;