(1.) Heard Mr. V. G. P. Dukle, learned Counsel for the petitioners, Mr. V. Rodrigues, learned Additional Government Advocate for respondent nos. 1, 2 and 3 and Mr. D. Shirodkar, learned Counsel for respondent nos. 4 and 5.
(2.) Leave to amend prayer clause.
(3.) Rule. By consent heard forthwith.