SUNITA DEVI Vs. DINBANDHU SHAH

JUDGEMENT

(1.) Heard counsel for the petitioner.

(2.) The notices were issued to the respondents both by registered post as well as by ordinary process and later, by way of substituted service, the notices were published in the newspapers but when despite such publication, the respondents did not appear, this case is being heard ex-parte against the respondents.

(3.) Challenge in this writ application is to the order dated 06.08.2005 passed by the 3rd Additional Munsif, Ranchi in Execution Case No. 38/1998 whereby the petitioner's prayer for deputing Magistrate and police force for affecting delivery of possession of the suit land was rejected.