KHADESHWARI SUGREEVADS MAHARAJ Vs. ZONAL OFFICER

JUDGEMENT

(1.) ON 30. 11. 2007, learned Counsel for the petitioner stated before the Court that the petitioner has expired and that his heirs are required to be brought on record. Time was granted for the said purpose. Subsequently on 30. 12. 2008, counsel for the petitioner stated that he had written a registered A. D. Letter to the petitioner which is returned unserved.

(2.) BEFORE me today Counsel is not in a position to state with any certainty whether the petitioner is alive or not. Fact however, remains that he has no instructions from the petitioner or his heirs despite efforts made by him.

(3.) UNDER the circumstances, this petition is dismissed for want of prosecution. Rule is discharged. Interim relief, if any, stands vacated.