RITU RAJ AWASTHI, J. - (1.) Mr. Apoorva Tiwari, Advocate has put in appearance on behalf of contesting opposite party No. 2 and files vakalatnama, same is taken on record.
(2.) Opposite parties No. 3 to 6 are formal opposite parties as they have not contested before the Courts below. Notice to opposite parties Nos. 1 and 3 to 6 is hereby dispensed.
(3.) Heard learned counsel for the petitioner as well as Mr. Apoorva Tiwari, learned counsel for opposite party No. 2.;