S.K.Singh, J. - (1.) Heard learned Counsel for the petitioners and Sri H.P. Mishra, learned Advocate who appear for the respondent No. 2.
(2.) Upon hearing the learned Counsel for the parties, in view of the submissions as made by the learned Counsel for the petitioners, Sri Mishra, learned Advocate states that filing of the counter-affidavit is not required as that may detain passing of the final orders by this Court which may not be in the ends of justice and, therefore, as instructed by the respondent No. 2, matter may be finally disposed of.
(3.) There appears to be no dispute the facts and, therefore, on a brief mention disposal of the matter will be justified.;