MAHESH CHANDRA TRIPATHI,J. - (1.) Heard learned counsel for the petitioners; learned Additional Chief Standing Counsel for the State respondent nos.1 and 2 as well as Shri R.C. Upadhyay, learned counsel for respondent no.104.
(2.) Notice need not be issued to the private respondent nos.4 to 103 in view of the order proposed to be passed.
(3.) The petitioners are before this Court assailing the validity of order dated 23.4.2018 passed by the first respondent, Commissioner, Varanasi Division, Varanasi as well as the order dated 29.6.2015 passed by the second respondent, Collector/Additional District Magistrate (Administration), Azamgarh.;