DEO NARAIN TEWARI Vs. IIIRD ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) A perusal of detailed order, dated 5/09/1985, passed by Hon'ble Mr. Justice A. P. Misra makes it clear that the petition is liable to be decided at the admission stage itself. His Lordship had directed to send copy of the writ petition and the stay application, by registered post to the respondents. It is unfortunate that when this case has been listed before this Court, almost long lapse of ten years, there is ago report in respect of service on the respondents. In the absence of office note regarding service of notice on the respondents, it is presumed that service is sufficient and no one has come forward to oppose the petition.

(2.) This writ petition arises out of an order dated 3/09/1984 passed by learned Munsif, East, Ballia, being respondent No. 2, which was affirmed by learned IIIrd Additional District Judge, Ballia being respondent No. 1.

(3.) By interim order dated 5/09/1985, this Court had stayed the operation of the impugned orders.