SUSHILA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) A supplementary counter-affidavit sworn on 4-12-2008 has been filed today on behalf of respondent Nos. 2 to 5 stating that the Chief Executive Officer-cum-Block Development Officer, Govindpur, nawada, respondent No. 5, tried to serve notices on respondent Nos. 10 and 16 but they refused to accept the same personally. Thereafter again an attempt was made by the police Sub Inspector, Govindpur Police station to serve the notice upon respondent no. 10 but he was not at home and his family members refused to accept the notice on which the same was pasted at his home in presence of local Choukidar and two independent witnesses on 28-11-2008.

(2.) IT is evident from the requisition (Annexure-1) that the said two respondent Nos. 10 and 16 are not among the requisitionists and being obviously men of the petitioner are conspiring with her so that the matter is delayed and she continues to get the benefit of the stay order passed by this Court on 26-9-2008.

(3.) IN the above circumstances, since all the nine requisitionists have already entered appearance this Court does not consider the presence of respondent Nos. 10 and 16 as necessary in the present matter.