Vikram Nath, J. - (1.) Heard Sri Rahul Sripat, learned Counsel for the petitioner and the learned Standing Counsel for respondent Nos. 1 to 3.
(2.) Notices were issued to the private respondents but despite service they failed to appear. The service of notices have been deemed to be sufficient as per office report dated 28.4.1999. As such the writ petition is being heard ex parte.
(3.) The pedigree of the petitioner and the private respondents is as follows:- ;