ANAND BALLABH DOBHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) NO one has been appearing on behalf of the petitioner.

(2.) THIS Court had issued Court notice to the petitioner by order dated 8th August, 2011. The Court notice was issued at the address of the petitioner on the record could not be served. The Court notice could not be served on the address given by the respondents. The Court notice has come back unserved with different remarks.