Allahabad High Court
Basanta And Another vs D.D.C.And Others on 14 March, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- WRIT - B No. - 18260 of 2007 Petitioner :- Basanta And Another Respondent :- D.D.C.And Others Counsel for Petitioner :- N.D.Shukla Counsel for Respondent :- C.S.C.,B.N.Chaturvedi Hon'ble Ram Surat Ram (Maurya),J.
The office has submitted a report dated 1.3.2013 that notice on the heirs of deceased -respondent No.6 was not served. The petitioner has filed this application in which it has been stated that the heirs of respondent No.6 are deliberately avoiding the service as such service be effected through publication.
The application is allowed. Office may assess the cost of publication and inform the counsel for the petitioner within a period of three weeks and the petitioner will deposit the cost as informed by the office within a period of ten days and thereafter the notice to the heirs of deceased- respondent No.6 be published in the newspaper as prescribed by the office.
Order Date :- 14.3.2014 G.S