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Judgment
9 paragraphs · 142 wordsHeard learned counsel for petitioner. Nobody appears on behalf of respondents. Let affidavit of service be filed during course of the day, as
prayed.
From submissions, it appears that notice could not be served on respondent no. 1 in BP Nos. 293, 299 and 300 of 2021. The prayer for service of fresh
notice through newspaper publication is allowed. Let fresh notice on respondent no. 1 in these three petitions be served through publication in two
prominent newspapers of the concerned area, one should be vernacular. Affidavit of service in respect of paper publication should be filed within
three weeks.
It appears that notices have been served on other respondents between 12 and 19th April 2021 . If they do not appear by the next date, prayer for
exparte hearing may be considered.
Post the matter under the same head on 23.9.2021.