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Judgment
8 paragraphs · 144 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents.
Learned counsel submits that respondents in the concerned petitions have changed their addresses and are not traceable and therefore, permission
may be granted for serving notice upon the respondents in BP No. 173, 174, 175 and 178 of 2021 through paper publication. He submits that in other
matters notices have been served recently and affidavit of service shall be filed within a few days.
The prayer for notice through paper publication is allowed. Let notice be served upon the concerned respondents by publication in two leading
newspapers of the concerned area; one should be in vernacular.  Affidavit of service in respect of paper publication should be filed within three
weeks. Affidavit of service in other matters may also be filed in the meantime.Â
Post the matter under the same head on 10.5.2021.