- (1.) Sri Arun Srivastava, learned counsel for the petitioner is permitted to make necessary correction in the array of the party during the course of the day.
(2.) Heard learned counsel for the petitioner and Sri Hari Mohan Srivastava, learned counsel appearing for respondent no. 3. He states that he does not propose to file any counter affidavit on behalf of respondent no. 3 and the writ petition be heard and decided on merits.
(3.) With the consent of the parties, we have heard the matter on merits and the same is being decided at the admission stage itself without calling for counter affidavit under the Rules of the Court.;