SALIL KUMAR RAI,J. - (1.) In view of the office report dated 7.1.2017, service of notice on respondent Nos. 7 and 8 is deemed sufficient.
(2.) Case called out in the revised list. No one has appeared on behalf of respondent Nos. 7 and 8.
(3.) Heard learned counsel for the petitioner and Shri B.R. Sharma, learned counsel, representing respondent Nos. 5 and 6.;