DEPUTY DIRECTOR OF AGRICULTURE KALAHANDI Vs. MURALI SAHU

JUDGEMENT

(1.) Learned counsel for the appellants is present.

(2.) Notice was issued to respondent No.1 by regd. post with AD on 18.1.2019, but SR is not back. Since in the meantime 30 days have elapsed, notice against respondent No.1 is held to be sufficient. None appears on behalf of respondent No.1.

(3.) On request and consent of learned counsel for the appellants and in view of the nature of the order impugned in F.A.No. 495 of 2018, both FA No. 495 of 2018 and Misc. Case No. 1070 of 2018 are taken together for hearing and disposal simultaneously at the stage of admission.