GRAM SABHA TARIYARI BLOCK AND TEHSIL KARAKAT Vs. STATE OF U P
LAWS(ALL)-2014-1-173
HIGH COURT OF ALLAHABAD
Decided on January 31,2014

Gram Sabha Tariyari Block And Tehsil Karakat Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) This writ petition has been filed by Gram Panchayat/Gram Sabha Tariyari, Vikas Khand & Tehsil Kerakat, District Jaunpur through its Pradhan. The Pradhan has also joined as petitioner No.2 in the writ petition. Learned standing counsel represents State respondents. The notices were directed to be issued to Smt. Manji Devi - respondent No.4 through registered post. The office has submitted a report on 6.5.2013, that notices were sent by registered post with acknowledgement due fixing 29.04.2012, and as per progress register and assistant report, neither acknowledgement nor undelivered cover has been received back in the office.
(2.) The petitioner has filed a supplementary affidavit annexing therewith certificate of post office dated 8.5.2013, that the envelop of registered post No. R-4336335494IXI dated 20.04.2013 addressed to Manji Devi wife of Maniraj was served on 25.04.2013. She has not entered appearance in the High Court. The service on respondent No.4 is held to be sufficient.
(3.) A counter affidavit of Sri Sumeet Kumar, Regional Food Officer, Jaunpur has been filed to the averments made in the writ petition. With the consent of the parties appearing in the writ petition, we heard the matter.;


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