S.U. Khan, J. - (1.) Heard learned Counsel for the petitioner and learned Counsel for the respondent Nos. 2 and 3.
(2.) Learned Counsel for the respondent Nos. 2 and 3 states that they have no objection, if the writ petition is allowed. An application to this effect dated 18.1.2006 was also filed on 19.1.2006 supported by affidavit of Yagya Narayan Shukla, respondent No. 3 doing pairvi on behalf of respondent No. 2.
(3.) This writ petition arises out of Chak allotment orders. There are eight private respondents.;