- (1.) This writ petition was filed in the yer 2012 praying for certain reliefs. Affidavits have been exchanged.
(2.) By an order of the Chief Justice dated 11.08.2016 this Bench has been nominated to decide the matter.
(3.) When the hearing of the writ petition started, a preliminary objection was raised by Sri Shashi Nandan, the learned Senior Counsel appearing for respondent no.5 with regard to the maintainability of the writ petition. Accordingly, by an order dated 30.08.2016, we directed the parties to place their arguments on the maintainability of the writ petition. The Court has heard the learned Counsel for the parties at some length.;