JUDGEMENT
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(1.) Heard Shri R.N. Yadav, learned counsel for the petitioner and Shri R.K. Pandey, learned Standing Counsel for the State-respondent nos.1 to 4.
(2.) As per the office report, the service on the respondent nos.5 and 6 are deemed to be sufficient.
(3.) None appears on behalf of the respondent nos.5 and 6.;
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