TRILOKI NATH Vs. J.D.C.

JUDGEMENT

(1.) Heard Shri Shitla Prasad Tripathi, learned counsel for petitioner, learned counsel for respondent as well as Shri Hemant Kumar Pandey, learned State Counsel.

(2.) During the pendency of the present writ petition, the petitioner has expired and in his place his legal heirs have been substituted and they will be referred to as petitioner. Similarly, during the pendency of the present writ petition, respondent nos. 3, 4 and 5 have also expired and their legal heirs have been substituted and they will be referred to as respondent.

(3.) The present writ petition has been preferred for quashing of the impugned revisional order dtd. 25/5/1985 and the appellate order dtd. 7/1/1985.