Krishna Murari, J. - (1.) Heard Sri V.S. Kushwaha, learned Counsel for the petitioners and Sri H.N. Singh, learned Counsel for respondent No. 4.
(2.) In spite of service of notice, no one has put in appearance on behalf of respondent Nos. 5 and 6.
(3.) Shorn of unnecessary details, the facts relevant for the purposes of the case are as under:;