Rahul Chaturvedi - (1.) Heard Shri Anil Kumar Chaurasia, learned counsel for the applicant, Shri Manish Tiwary, learned counsel for opposite party nos. 2 to 6 and learned A.G.A. for the State.
(2.) Perused the record.
(3.) Since the matter has been put on board as fresh, private opposite party along with the learned AGA are not inclined to furnish any counter affidavit, therefore with the consent of contesting parties, the matter is being adjudicated and decided at the preliminary stage itself, by delivering the following order and judgement.;