1. Delay condoned.
2. Issue notice.
3. Mr. Shuvodeep Roy, learned counsel, accepts notice on behalf of respondent No. 4. He is permitted to file counter affidavit within a week.
4. Dasti, in addition, is permitted on the other respondents. Service of notice may be effected through the Standing Counsel for the U.O.I. and the State of U.P.
5. Until further orders, further proceedings pending before the trial court shall remain stayed.
6. List the matter after two weeks.