(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1 and 2.
(2.) With the consent of the learned counsel for the parties, matter is taken up for final disposal.
(3.) Heard the learned counsel Sri.Basavarajaiah.N for petitioners, learned Additional Government Advocate for respondent Nos.1 and 2 and learned counsel Sri.H.V.Devaraju for respondent Nos.3 to 8. Perused the writ petition papers.