- (1.) This petition was filed on 26th May, 1999. It was taken up by the Court on 27th May, 1999 when notices were directed to be issued to the respondents to enable them to file counter affidavit. From the office report dated 3-7-1999 it transpires that the registered notices were issued fixing 2nd of August, 1999.
(2.) By the office report dated 22-12-1999, the office has reported that registered A.D. notices had been sent but neither the acknowledgement nor undelivered cover has returned. On this note, a learned Single Judge of this Court vide order dated 27-4-2001 has held that service on the respondents under the Rule of the Court is sufficient and directed the matter be placed before the Court in the week commencing 7th May, 2001. This petition was taken up on several occasions but till date neither any one has appeared nor filed any counter affidavit on behalf of the respondents.
(3.) This Court is left with no other option but to hear the petition on merits.;