Krishna Murari, J. - (1.) Heard Sri Vinod Sinha, learned Counsel for the petitioners and Sri R.P. Singh, learned Counsel for contesting respondent Nos. 2 and 3.
(2.) A statement has been made by learned Counsel for the contesting respondents that lie does not propose to file any counter affidavit.
(3.) With the consent of the learned Counsel for the parties the writ petition is being disposed of finally at the admission stage itself.;