Section 7(7) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
(7)Notwithstanding anything contained in foregoing sub-clauses, if the Tribunal is satisfied that it is not reasonably practical to serve notice of application upon all the respondents, it may, for reasons to be recorded in writing, direct that the application shall be heard irrespective of the fact that some of the respondents have not been served with notice of the application:Provided that no such application shall be heard unless,-(i)notice of the application has been served on the authority which passed the order against which the application has been filed; and(ii)notice of the application has been served on the Government, if Government is a respondent;
