B.K.Narayana, J. - (1.) Seen the office report dated 20.03.2018.
(2.) Service on respondent nos.1 and 2 is deemed to be sufficient in view of the provision of Chapter VIII, Rule 12 Explanation (II) of the Allahabad High Court Rules.
(3.) Heard learned counsel for the appellants. None has appeared on behalf of the respondents.;