Madhya Pradesh High Court
Rajalbai vs Panchayat And Rural Development ... on 6 July, 2023
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 17844 of 2022
(RAJALBAI Vs PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT AND OTHERS)
Dated : 06-07-2023
Shri Manish Vijaywargiya, learned counsel for the petitioner.
Shri Kaustubh Pathak, learned G.A.for the respondent/State.
Shri Kamal Nayan Airen, learned counsel for the respondent Nos.2-5.
Heard on I.A. No.1114/23, which is an application for permission to serve the respondent Nos.13 & 14 by publication in newspaper.
It is stated that despite number of efforts, the respondents could not be served and, therefore, they be permitted to be served by publication in the newspaper.
Considering the same, the I.A. No.1114/2023 is allowed. The petitioner is permitted to serve the respondent Nos.13 & 14 by publication in 2 local newspapers. On payment of P.F, copy of notice be handed over to the counsel for the petitioner to publish the same in the newspaper. The petitioner shall file service report of the notice as per rules.
With the aforesaid, the I.A. is allowed and disposed off.
(VIJAY KUMAR SHUKLA) JUDGE Pramod Signature Not Verified Signed by: PRAMOD KUSHWAHA Signing time: 07-07-2023 18:31:05