RAM KRISHNA SHUKLA AND ORS. Vs. DY. DIRECTOR OF CONSOLIDATION AND ORS.
LAWS(ALL)-2019-5-503
HIGH COURT OF ALLAHABAD
Decided on
May 14,2019
Ram Krishna Shukla And Ors.
Appellant
VERSUS
Dy. Director of Consolidation and Ors.
Respondents
JUDGEMENT
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(1.) List has been revised. No one appeared for the respondent nos. 2 to 6 or their heirs.
(2.) In view of the office reports dated 22.4.1999, 12.3.2015, 10.11.2017 and 15.5.2018, service of notice on the respondent nos.2 to 6 and their heirs is deemed sufficient.
(3.) Heard the counsel for the petitioners.;
(2.) In view of the office reports dated 22.4.1999, 12.3.2015, 10.11.2017 and 15.5.2018, service of notice on the respondent nos.2 to 6 and their heirs is deemed sufficient.
(3.) Heard the counsel for the petitioners.;
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