Rakesh Srivastava, J. - (1.) Short counter affidavit, filed on behalf of respondent nos. 1 to 4 is taken on record. Learned counsel for the petitioner states that he does not wish to file any rejoinder affidavit.
(2.) In view of the order proposed to be passed, notice to respondent no. 5 is dispensed with.
(3.) Heard Sri Satyendra Kumar Tiwari, learned counsel for the petitioner, the learned Standing Counsel appearing on behalf of respondent nos. 1 to 4 and Sri Rohit Tripathi, learned counsel appearing for respondent no. 6.;