DEVBRAT Vs. RAJASVA PARISHAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Notice on behalf of respondent Nos. 1 and 2 has been accepted by the office of the Chief Standing Counsel.

(2.) Under challenge is the order dtd. 5/7/2024 passed by the respondent No. 1 as well as the order dtd. 16/1/2023 which has been passed by the respondent No. 2.

(3.) The submission of learned counsel for the petitioner is that the mutation proceedings were initiated upon the death of Chavinath.