SHADILAL Vs. COMPETANT AUTHORITY

JUDGEMENT

(1.) The present petition dated 20.2.1978, had been instituted by Shri Shadi Lal on assailing the order dated 12.1.1978, passed by respondent No. 1 Competent Authority granting permission to the respondent/landlords under Section 19(1)(a) of the Slum Areas (Improvement and Clearance) Act.

(2.) Rule in the writ petition was issued on 22.3.1978 and vide orders dated 19.3.1979, the operation of the impugned order was stayed. It was further clarified by another order dated 24.10.1985, that the eviction proceedings instituted by the respondent also stand stayed.

(3.) During the pendency of the present petition, the petitioner Shri Shadi Lal had expired and his legal heirs were brought on record. It may also be noted that respondent No. 2 also expired on 19.11.1989 and the petitioner failed to take any steps for bringing the L.Rs. on record. Learned-Counsel for respondent No. 1 submits that since respondents 2 and 4 in the instant case had relinquished their share in favour of respondent No. 3 vide registered relinquishment deed dated 19.3.1982 and it is the respondent No. 3, who has interest in the property, he has not raised in the present petition, the objection of abatement of the petition.