- (1.) Heard Smt. Anita Tripathi and Sri Tripathi B.G. Bhai Advocates appearing on behalf of Petitioners and Sri Sabhapati Tiwari Advocate appearing on behalf of Respondent No. 2.
(2.) Office report dated 14.5.2001 in respect of notice sent to Respondent No. 3, is that neither acknowledgement nor undelivered cover has been received back after service. There is yet second office report commencing from 1.3.2005 up till 21.3.2009 to the same effect. In the circumstances, service is deemed to be sufficient in view of Chapter 8 Rule 12 Explanation 2 of High Court Rules.
(3.) Counter and rejoinder affidavits have been exchanged between Petitioners and Respondent No. 2. Writ petition is listed for admission. As agreed between counsels for respective parties, writ petition is being heard finally.;