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Judgment
Bhaskar Raj Pradhan, J
Pursuant to the Order dated 25.09.2024 an affidavit of compliance service has been filed by the petitioners stating that notice has been duly published in a news paper called “Shangrila Times”. Although it does reflect that the notice was published in this newspaper the affidavit is silent about its circulation. The need for substituted service is to ensure that the person against whom the notice is issued is duly made aware of the proceedings and mere compliance of publishing it in a newspaper without any information of circulation would not be correct way to affect the service. Nevertheless, Mr. Madan Tamang, President, Mr. Tara Bhatarai, General Secretary, Mr. David Tamang and Mr. Palden Bhutia, Members are personally present in Court today. They state that they have received notice issued by this Court earlier. They also state that their office is presently displaced.
According to the petition filed by the petitioner the address of respondent no.4 is Sikkim Suraksha Samiti, Near Manan Kendra, Gangtok, Sikkim 737101. The address itself is not complete. Now the office bearers of respondent no.4 submit that the office does not exist. They also submit that they do not want to pursue this case further. They are directed to file an affidavit within a period of one week from today providing to this Court as well as parties to this litigation, the postal addresses, the telephone numbers of the office bearers as well as their email addresses to ensure that any notice with regard to this matter is duly served and received by them. The address so provided may be entered in the memo of parties.
List this matter on 28.11.2024.