UNION OF INDIA Vs. JIT RAM

JUDGEMENT

(1.) IN this revision petition, the learned Government Advocate, vehemently argued, that no proper notice under Section 80, C. P. C., was served upon the Central Government (Union of India) and the learned District Judge of Mahasu has erred in holding otherwise.

(2.) THE facts of the case are, that a notice under Section 80, C. P. C., was sent by the plaintiffs to the Collector of Mahasu District, as provided in Section 80 (c), C. P. C., and a copy of that notice was also sent to the Secretary to the Government of India, Ministry of States "for necessary action."

(3.) THE short point for determination, therefore is whether the notice, admittedly, received by the Secretary to the Central Government, ceases to be a valid notice, because, it happens to be a copy of the notice, addressed to and served upon the Collector of Mahasu District.