(1.) Heard the learned counsel for the petitioners. Notice on behalf of respondents No. 1 and 2 has been accepted by the Office of the Chief Standing Counsel. Sri Vijay Kumar Tiwari, learned counsel has put in appearance on behalf of private respondents No. 3 and 4 on caveat. Sri Ajay Kumar Gupta, learned counsel, who has filed his Vakalatnama today in the Court which is taken on record, has put in appearance on behalf of private respondent No. 8. Sri Mohan Singh, learned counsel has put in appearance on behalf of respondent No. 13.
(2.) Under challenge is the order dtd. 29/12/2021 passed by the respondent No.1 whereby the revision of the petitioner was dismissed. The petitioner had preferred the revision against the order dtd. 25/1/2020 passed by the respondent No.2 whereby his objections upon an application moved by the private respondents No. 3 and 4 seeking deletion of the name of predecessor of the private respondents No. 8, namely, Sri Ram Sudhar from the array of the parties was allowed.
(3.) In order to appreciate the submission of the respective parties, certain facts giving rise to the instant petition are being noticed hereinafter :