Amendment Application No.7899 of 2012 IN

WP (S/B) No. 157 of 2012

Hon'ble Barin Ghosh, C.J.

Hon'ble U.C. Dhyani, J.

Mr. H.M. Bhatia, Advocate holding brief of Mr. Arvind Vashisth, Advocate for the petitioners.

Mr. Bhagwat Mehra, Advocate for respondent Nos. 1 & 2.

Mr. Jitendra Chaudhary, Advocate for respondent Nos. 33 to 43.

Amendment application is allowed. Let the amended writ petition be filed within seven days from today with the Registry. Let the amended copy of the writ petition be served upon each of the respondents. The requisites for service upon each of the respondents through registered post and through the department be also submitted within 15 days from today. In the event, requisites are not submitted for effecting such service, the writ petition shall stand dismissed without reference to a Bench, inasmuch as, despite directions given earlier, no steps have been taken by the petitioners to effect service upon the private respondents.

(U.C. Dhyani,J.) ( Barin Ghosh, C.J.) 07.08.2012

P. Singh