P.S. RANA Vs. UOI

JUDGEMENT

(1.) The appeal has reached for hearing today. Learned Counsel for the petitioner states that either hearing be deferred or an oral application moved by him be made a part of the record. Handing over to us a photocopy of a death certificate No. 4310, learned Counsel points out that as evidenced therein the petitioner, Pratap Singh Rana son of Ram Jila, died on February 1, 2014.

(2.) Learned Counsel for the petitioner states that he has been contacted by the wife of the deceased i.e. Smt. Mishri Devi, his three married daughters, namely, Prem Lata, Sneh Lata and Geeta and a son, namely, Puran Singh Rana requesting that he should file an application to bring them on record as the legal heirs of the deceased petitioner.

(3.) Learned Counsel has handed over in Court a Vakalatnama in his favour executed by the wife, three daughters and the son of the deceased.