BALA KRISHNA,J. - (1.) Seen the office report dated 05.02.2018.
(2.) Service on respondent nos. 1, 2 and 3 is deemed to be sufficient in view of the provisions 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 despite service of notice being sufficient.;