VEDPAL, J. - (1.) NOTICE on behalf of opposite party no. 1 has been accepted by the learned Chief Standing Counsel, while notice on behalf of opposite party no. 2 has been accepted by Shri Sandeep Dixit. Issue notices to opposite parties no. 3 to 6.
(2.) IN addition to regular mode of service, the petitioners may also serve the opposite parties no. 3 to 6 personally, outside Court for which the office is directed to issue Dasti summons to them. On the date fixed, the petitioners shall file an affidavit indicating therein that opposite parties no. 3 to 6 have been duly served.
(3.) LET counter affidavit be filed within a period of three weeks. Rejoinder affidavit, if any, may be filed within a week. List thereafter on 20.2.2009.;