(1.) BY way of this Intra-Court Letters Patent Appeal, the appellants original respondents have challenged the judgment and order dated 21.01.2011 passed by the Learned Single Judge in Special Civil Application No.7464 of 1996.
(2.) WE have heard Mr. N. J. Shah, learned Assistant Government Pleader appearing for the appellants and Mr. T. R. Mishra, learned counsel appearing for the respondents.
(3.) IN view of dismissal of appeal, the Civil Application for stay also stands dismissed.