- (1.) Heard Sri Ashish Kumar Pathak, learned counsel for the petitioner as well as Sri Gaurav Mehrotra, learned counsel for the opposite parties no. 1 and 3 and learned Standing Counsel appears for the opposite party no. 2, the State of U.P.
(2.) For the reasons given in the body of the judgment, we dispense with the notices to be issued to private respondent-opposite party no. 4.
(3.) The petitioner has challenged the orders dated 31.10.2018 and 01.11.2018 passed by opposite party no. 1 which has been annexed as Annexures No. 1 and 2 to the writ petition.;