VIJAY SINGH Vs. VITH ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri M. D. Singh 'Shekhar' on behalf of the petitioner and standing counsel on behalf of the respondent Nos. 1 and 2. No body is present on behalf of the respondent Nos. 3 to 5.

(2.) Twice notices have been forwarded under order of this Court to respondent Nos. 3 to 5. Office reports dated 10th July, 1993 and dated 28th January, 2004, establish that the notices sent to the opposite party Nos. 3 to 5 have neither returned undelivered nor acknowledge due has been received after service. In such circumstances service upon the respondent Nos. 3 to 5 is deemed sufficient in view of the provisions of Chapter VIII, Rule 12 of the Rules of the Court.

(3.) In respect of plot Nos. 363, 364. 141, 359/1, 359/2, 352/3, 359/4. 359/5, 360, 361M, 363M, 364M and 369 situate in village Jatwara Kalan, pargana Loni tehsil and district Ghaziabad, notification under Section 4 (1) of the Land Acquisition Act was published on 9th February, 1962 and possession thereof was taken on 26.5.1963.