S.K. Singh, J. - (1.) When this writ petition was entertained on 16.4.2003, notices were directed to be issued to the respondents No. 4 to 8 and interim protection was given to the writ petitioner.
(2.) There is office report dated 1.12.2004 and 14.3.2005 that the respondents refused to accept the notice. Notices which were sent to the respondents have also been perused. There is a report of postal department dated 27.9.2004 on all the four notices that the respondents have refused to take notice.
(3.) In view of aforesaid, as insisted by learned Counsel for petitioner, matter is being finally heard and decided.;