D.C.Srivastava, J. - (1.) In the revised list, none appears for the respondent No. 2.
(2.) Heard the learned standing counsel and perused the materials on record.
(3.) The prayer in this writ petition is for quashing the judgment and order dated 21.9.1983. Annexure No. 4 to the writ petition passed by the respondent No. 1.;