Saiyed Haider Abbas Raza , Vashisth Kumar Chaturvedi, JJ. - (1.) BY means of present writ petition, the petitioners have prayed for issuing a writ, order or direction in the nature of certiorari quashing the entries relating to the petitioners entering their names in history sheet which was opened against the petitioner by the police of Firozabad. No counter affidavit has been filed controverting the averments made in the writ petition though learned A.G.A. was given time to file counter affidavit in 1992. Therefore, there is nothing on record except the averment made in the writ petition which are to be gone into. We have perused the contents of the writ petition. The petitioner Subhash Chandra is M.A. in Economic. He has also passed Ph. D and L.L.B. Examination while other petitioner Anil Kumar is graduate and Sanjay Kumar is M.A. in History. According to them there was no criminal history but history sheet was opened against them. The petitioner Subhash Chandra was also partner. He is not aware under what circumstances history sheets were opened by the police against the petitioners. As no counter affidavit has been filed controverting the averments made in the writ petition. In view of the aforesaid reason, the writ petition partly succeeds. The police authorities are directed not to make domiciliary visits during the night hours affecting movements of the petitioners and hampering the enjoyment of their life in any manner.;