CHIKHLI GRAM PANCHAYAT Vs. BHIMABHAI L DESAI

JUDGEMENT

(1.) It is reported that sole respondent has expired on 27th October,2009. However, no steps are taken by the legal heirs of the original respondent to bring them on record.

(2.) Mr.P.S.Patel, learned advocate appearing on behalf of the petitioner has submitted that he has tried to get information by writing letters to furnish the Death Certificate of the original respondent and names of the heirs of original respondent. However, there is no further information and communication from the petitioner. Be that as it may. Though respondent-workman has expired on 27th October,2009, no steps are taken by the petitioner to bring on record the heirs of the original respondent.

(3.) In view of the above, the present petition is dismissed as having been abated. It will be open for the petitioner to submit an appropriate application for setting aside the abatement order and bringing on record legal heirs of original respondent, which shall be considered in accordance with law and on merits. Rule is discharged. Ad-interim relief, if any, stands vacated forthwith. No costs.