- (1.) NOTICE on behalf of respondent No. 1 has been accepted by Sri Sanjay Sarin, while notice on be half of respondents No. 2, 3, 4, 5 and 8 has been accepted by the learned Chief Standing Counsel.
(2.) ISSUE notice to respondent Nos. 6 and 7. Learned Counsel for the petitioners says that he may be allowed to serve the respondents No. 6 and 7 outside the Court. Let him do so. Office is directed to issue Dasti summons along with necessary dupli cates forthwith for service upon the un-served respondents.
(3.) LIST this matter on 17-8-2005, as fresh. The office shall indicate in the notice that the case is fixed in the Court on the aforesaid date. Sri Gajendra Pal, District Magistrate, Barabanki, along with Assis tant Returning Officer Sri Uma Kant Verma, is present in person.;