VIVEK KUMAR BIRLA,J. - (1.) Re: Civil Misc. Amendment Application No. 201127 of 2017 This application is allowed. Learned counsel for the petitioner may carry out necessary amendment during the course of day. Re: Writ Petition Supplementary affidavit filed today is taken on record.
(2.) Heard Pradeep Kumar Srivastava, learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents no. 1 and 2 and Sri Sanjay Kumar Pundir, learned counsel for the respondent no. 3 and Sri Ramesh Pundir, learned counsel for the respondent no. 4 and perused the record.
(3.) The present petition has been filed challenging the order dated 30.3.2017 passed by the respondent no. 1 and the order dated 9.9.2013 passed by the respondent no. 2.;