- (1.) It appears that when earlier notice was issued to the opposite party No.2, it had been received by son of the opposite party No.2. However, since notice could not be served upon the opposite party No.2, a fresh step was ordered to be taken for service of notice against the opposite party No.2 which was taken and this time, notice has been accepted by nephew of the opposite party No.2 who as per the report lives in jointness.
(2.) In that view of the matter, notice is accepted to have been validly served upon the opposite party No.2.
(3.) In such situation, the matter was heard on its merits. Heard learned counsel appearing for the petitioners and learned counsel for the State.;