SARVAJEET SINGH Vs. D.D.C.

JUDGEMENT

(1.) Through its report dtd. 12/9/2018, 8/1/2020 and 15/7/2021, the office reports that notices were issued to respondent No. 3 by registered post with acknowledgement due, but neither the acknowledgement nor the undelivered cover has been received back.

(2.) In view of the office report, service of notice on respondent No. 3 is deemed sufficient. No one has put in appearance on behalf of respondent No. 3.

(3.) As the case is pending since 1985 and an interim order was passed in favour of the petitioner staying the operation of the impugned order dtd. 22/6/1985, the Court has proceeded to decide the case on merits after hearing the counsel for the petitioner and the Standing Counsel.