Attau Rahman Masoodi, J. - (1.) Supplementary counter affidavit filed by learned Standing Counsel is taken on record.
(2.) Learned Counsel for the petitioner does not wish to file any rejoinder affidavit to the supplementary counter affidavit.
(3.) Heard learned Counsel for the petitioner and learned Standing Counsel who has accepted notice on behalf of respondents. Factual Background;