ARUNTANDON, J. - (1.) HEARD Sri GK. Singh Advocate on behalf of the petitioner and Sri V.K. Singh Senior Advocate assisted by Sri D.K. Upadhyay Advocate on behalf of respondent No. 5 and Standing Counsel on behalf of re­spondent Nos. 1 to 4.
(2.) PETITIONER is permitted to make necessary corrections in the array of re­spondent Nos. 2 and 3. With the consent of the parties the writ petition is being disposed of at this stage without calling for any further affidavits specifically in view of the order pro­posed to be passed today.
(3.) IT is said that the office bearers of the same Committee of Management, elections whereof held in the year 1999, have parted company and have set up independent elections since expiry of the term of 1999 elections. Because of said split and rival elections pleaded, as per the records as many as 8 writ petitions have been filed before this Court, out of which at least 4 are still pending consid­eration.;