M.Katju, J. - (1.) Heard learned Counsel for the petitioner and learned Standing Counsel.
(2.) In this case on 1.5.1998 learned Standing Counsel was granted one month's time to file a counter affidavit but no counter affidavit has been filed so far. The petitioner has served respondent No. 5 personally and filed an affidavit of service but none has appeared.
(3.) In the circumstances I am teaching the allegations in the petition to be correct.;