SARVAN Vs. HUDA, CHIEF ADMINISTRATOR AND ORS

JUDGEMENT

(1.) HEARD arguments.

(2.) ISSUE notice to the respondents, returnable on 27.02.2014, with a direction to produce the evidence regarding the issue of letter dated 17.08.2000. Evidence of service be produced. Evidence be also produced to show that the terms and conditions of the allotment letter was sent to the complainant or her husband.