ASSISTANT COMMISSIONER AND SPECIAL LAND ACQUISITION OFFICER Vs. HANUMANTHAPPA DURGAPPA JAGANNAVAR, SINCE (DECEASED) BY L.RS. AND ANOTHER

JUDGEMENT

(1.) THIS matter is listed in orders list for furnishing of PF and correct address to issue notice to second Respondent . Learned Counsel appearing for the legal representative of first Respondent , submitted that, second Respondent has died when the case was pending adjudication before the Reference Court itself and her name has been deleted from the array of parties but inadvertently, the name of second Respondent has been typed in the judgment of the Reference Court. As per the order dated 28th September, 2002 on the file of the Reference Court, in LAC No. 40 of 1992, it is stated that, second Respondent has died and she is permitted to be deleted as per the order dated 27th July, 2001 and the only legal representative of second Respondent is R -1 (A) who is already on record. In view of that, second Respondent is not a necessary party to the proceedings.

(2.) IN the light of the submission made by learned Counsel appearing for R -1(A), learned Government Pleader appearing for Appellant, after going through the original records and the order sheet maintained by Reference Court, has not disputed regarding the order passed by Reference Court for deleting second Respondent from the array of parties, on 27th July, 2001.

(3.) THOUGH this matter is posted in orders list, with the consent of learned Counsel appearing for the parties, the same is taken up for final hearing and is disposed of as hereunder.