Arun Tandon, J. - (1.) Heard Sri S.N. Verma, Senior Advocate, assisted by Sri Satish Madhyan and Sri Sharad Malviya, learned counsel for the petitioner, Smt. Archana Tyagi and Sri P.K. Tyagi, learned counsel for the respondent nos. 5 and 6 and learned Standing Counsel for the State-respondents.
(2.) The petitioners, Khair Mohammad and Nek have filed first writ petition being Civil Misc. Writ Petition No. 21012 of 2003 for the following reliefs: "i. issue a writ order or direction in the nature of) certiorari quashing the order dated. 29th August, 2002 passed by respondent no. 3. ii. issue a writ, order or direction in the nature of mandamus not to give effect the orders dated 25.01.2003 and 29.08.2002 passed by respondent No. 2 & 3 respectively, iii. issue such other and further writ, order or direction which this Hon'ble Court may deem fit and proper in the nature and circumstances of the present case. iv. Award cost of the Writ: petition to the petitioners."
(3.) The facts relevant for the propose of decision of present writ petition are as follows:;