- (1.) Respondents 2,3,5,6, 11 to 14 and 18 have left their respective places without any instructions as per endorsement made by the Postal authorities. Under these circumstances, notice on them is not necessary. Regarding Respondents 4, 7 to 10, 15 to 17 and 19 to 20, it is stated that neither unserved envelopes nor AD cards have been received back by the Registry. Under these circumstances, they must be deemed to have been served. Even though the petitioners succeed, these respondents cannot get the same benefit because they did not challenge the award. They being pro forma respondents, notice on them is not necessary.
(2.) Leave granted.
(3.) Heard learned counsel on both sides.;