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Judgment
7 paragraphs · 89 wordsAhanthem Bimol Singh, J
Heard Mr. Anjan Prasad Sahu, learned counsel appearing for the petitioner.
Issue notice, returnable within four weeks.
Mr. Shyam Sharma, learned G.A entered appearance and accepts notice on behalf of respondents No. 1, 2 & 3, hence no formal notice is called for in respect of State respondents.
Petitioner is take steps upon respondent no. 4 to 12 by way of dasti service. Steps should be taken within 2 weeks.
Petitioner is to file proof of service of notice.
List this case again on 23.05.2025.