(1.) Rule. Respondent Nos.1 & 3 waive service. Respondent No.2 being a formal party and since affidavits are not necessary to be filed, on the basis of the petition and its annexures, by consent heard finally.
(2.) The petitioners before this Court seek to quash a decision, copy of which is at Exhibit-O.
(3.) The writ jurisdiction of this Court is invoked to challenge this decision. That is dated 19-10-2018. A copy of the same is at pages 133-134 of the paper-book. That reads as under:-