- (1.)Heard Shri S.C. Tripathi for the petitioner and Shri Shambhavi Nandan for the respondents 2 and 3.
(2.)Although his caveat and vakalatnama accompanying it is on behalf of respondent 2 only, he is submitted that he has instructions on behalf of respondent no. 3 also.
(3.)In view of the statement so made and since respondents 2 and 3 are the only contesting respondent in this writ petition, the matter is being heard and decided finally, with the consent of the parties.