Irshad Ali, J. - (1.) Heard learned counsel for the petitioner and to the learned Standing Counsel on behalf of respondent Nos.1, 3, 4 and 5.
(2.) Learned counsel for the petitioner is permitted to implead the Chief Election Commissioner of India in the array of parties as respondent No.6 during course of the day.
(3.) Sri R.K. Chaudhary, learned counsel has accepted notice on behalf of respondent No.2. Sri V.K. Dubey, learned counsel has accepted notice on behalf of respondent No.6.;