- (1.) Heard Dr L P Misra, learned counsel for the petitioner, learned Standing Counsel representing the State-respondents and Sri Mohd Arif Khan, learned Senior Advocate assisted by Sri Amit Kumar Singh Bhadauria and Sri Sanjay Tripathi, Advocates for respondent no.4.
(2.) For the reasons disclosed hereinafter, since respondent nos.5 to 11 are proforma respondents, notices need not be issued to them.
(3.) With the consent of learned counsel for parties, the writ petition is being decided finally at the admission stage itself.;