SOMAI Vs. DEPUTY DIRECTOR OF CONSOLIDATION, FAIZABAD

JUDGEMENT

(1.) Heard Sri I.D. Shukla, learned counsel for the petitioner.

(2.) None has put in appearance on behalf of the private respondents nos. 4 to 12. However, the learned Standing Counsel appears for the State-respondents.

(3.) The record would indicate that the respondent nos. 5, 6, 8, 9, 10, 11 and 12 have expired during the pendency of the writ petition so also the sole petitioner. The aforesaid parties are now represented by their legal heirs who have been substituted in their place.