S.K.Singh, J. - (1.) By means of this writ petition, petitioner has prayed for quashing of the orders passed by respondents No. 1 and 2 dated 28.5.1985 and 16.1.1981 (Annexures 8 and 7) respectively.
(2.) Heard Sri Sankatha Rai, learned Advocate in support of this writ petition and Sri R.N. Singh, learned Senior Advocate assisted by Sri A.K. Rai on behalf of respondents No. 6 to 12 and Sri Dubey who appeared for other private respondents.
(3.) For disposal of the writ petition, certain facts in brief about which, there is no much dispute can be summarised.;