- (1.) Heard Sri Kushal Kant, learned counsel for the petitioners and Sri Mohd. Ali, learned counsel appearing for respondents No.1 and 2.
(2.) Respondents No.3 and 4 are not necessary and proper parties and, as such, counsel for the petitioners is permitted to delete them.
(3.) Parties have exchanged pleadings and have agreed for final decision of the petition.;