- (1.) HEARD Sri N. L. Pandey, learned Counsel for the petitioner and sri Ravi Ranjan, learned Standing Counsel.
(2.) DESPITE the service of notice upon the respondent No. 4, no one appears.
(3.) BY means of the present writ petition, petitioner is challenging the order of Regional Level Committee dated 6. 5. 2006, by which a direction has been issued that in future election only 64 new members will be permitted to participate and no new members will be permitted to participate.;