- (1.) THIS is a writ application by one Anwar Mohammad under Article 226 of the constitution of India.
(2.) RESPONDENTS Nos. 5 and 6 are not present before the Court. Shri Vishanlal, advocate for respondent No. 6 stated before us that his file was taken away by his client and, therefore, he was not representing hint now. No reply was filed either on behalf of the respondents Nos. 5 and 6 and, therefore, we have heard the writ application against them ex parte.
(3.) A joint reply has been filed on behalf of respondents Nos. 1 to 4.;