P.P.BHATT, J. - (1.) Issue notice to the Respondent No. 2 both by Registered Post as well as by ordinary process for which requisites etc. must be filed by 23rd December, 2011.
(2.) Rule is made returnable by 17th January, 2012. Heard the Learned Counsel for the petitioner and Learned Counsel for the State.
(3.) Perused the papers.;