Krishna Murari, J. - (1.) Sri V. Singh learned Counsel for the petitioners is permitted to delete the name of respondent Nos. 5, 6 and 7 from the array of the parties.
(2.) Heard learned Counsel for the petitioners and Sri Ayub Khan, learned Counsel for contesting respondent No. 4.
(3.) With the consent of the learned Counsel for the parties, the writ petition is being disposed of finally at the admission stage.;