KARAMCHAND Vs. ADDL. COMMISSIONER DEVI PATAN MANDAL,GONDA

JUDGEMENT

(1.) Heard Sri Vijay Bahadur Verma, learned counsel for the petitioner. Notice on behalf of respondent nos. 1, 2 and 3 has been accepted by the office of the Chief Standing Counsel. Sri Amitesh Pratap Singh has accepted notice on behalf of respondent no. 4 on caveat and Sri Mohd. Arif Khan, learned Senior Counsel along with Sri Yogesh Singh, Advocate who has put in appearance on behalf of respondent no. 5.

(2.) The learned counsel for the petitioner in furtherance of the order dtd. 30/3/2022 has filed an application no. 2 of 2022 seeking to delete the respondent no. 8 from the array of parties since she had already died prior to the date of the institution of the petition and her heirs are already on record as respondent nos. 5 to 7 and as no party opposes it, the said application is allowed.

(3.) With the consent of learned counsel for the parties, the matter is being disposed of at the admission stage itself.