MADAN GOPAL Vs. MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY, PRITAM ROAD, DALANWAL DEHRADUN THROUGH ITS SECRETARY AND TWO OTHERS

JUDGEMENT

(1.) Counter affidavit filed on behalf of respondent No. 1 in the Court today is taken on record.

(2.) With the consent of both the parties, the writ petition is taken up for final disposal.

(3.) The Court while granting an interim order on 05.11.2009 had issued a notice to respondent No. 3 for effecting summons on respondent No.3. The steps were taken and it has been reported that the registered post of service has not yet been returned back. Hence, it would be deemed that respondent No. 3 has been duly served as per rules.