PAPPU KUMAR CHOUDHARY @ PAPPU KUMAR SON OF LATE DINANATH CHOUDHARY, RESIDENT OF MOHALLA CHHOTI SARAIYAGANJ, P.O. MUZAFFARPUR, P.S. TOWN, DISTRICT MUZAFFARPUR (INTERVENOR) Vs. MOST. RANI DEVI WIDOW OF LATE RAMESHWAR PRASAD

JUDGEMENT

(1.) Heard Mr. Sukumar Sinha, the learned senior counsel appearing for the petitioners in both the writ applications.

(2.) The interlocutory applications (I.A. No. 70 of 2013 filed in C.W.J.C. No. 3830 of 2012 and I.A. No. 71 of 2013 filed in C.W.J.C. No. 3735 of 2012) are allowed and the service of notices on respondent nos. 1 and 2 are accepted as valid.

(3.) Nobody has appeared on behalf of the respondents even after the service of notice to contest the matter.