HAR LAL Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) BEFORE commencing arguments in the instant writ petition, learned counsel for the petitioner states that the petitioner expired on 15. 01. 2008 and was survived by his three sons, namely Mahavir, Satyapal and Sishpal. Learned counsel for the petitioner states that apart from being blessed with three sons who survived the deceased, no other sibling of Mahavir, Satyapal and Sishpal is in the world of the living. Learned counsel states that Har Lal?s wife has pre deceased him. Learned counsel states that an application under order 22 rule 3 CPC seeking impleadment was filed on 09. 04. 2008.

(2.) UNFORTUNATELY, the same is not on record.

(3.) ON an oral application moved by learned counsel for the proposed legal heirs of the deceased seeking their impleadment; accepting the same, we allow the substitution of Mahavir, Satyapal and Sishpal as legal heirs of the deceased petitioner.