RAM KESH YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anil Bhushan, learned Senior Advocate assisted by Sri Amit Kumar Srivastava, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) As per the office report dtd. 9/4/2016 neither registered envelop nor, acknowledgement sent by the registered post to the respondent No.-5 has been received back.

(3.) In the circumstances, therefore, service of notice upon respondent No.- 5 is deemed sufficient and the Court now proceeds to decide the matter.