REBAI Vs. JAIRAJI

JUDGEMENT

(1.) Heard Mr. M.E. Khan, learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

(2.) None has put in appearance on behalf of the private respondents in both the connected writ petitions. Accordingly, noticing that the petition is of the year 1978 and is listed under the head that 'the cases shall not adjourned', the Court has proceeded to hear learned counsel for the petitioner.

(3.) During the pendency of proceedings, several parties have died and an application for substitution was moved by the petitioner and the legal heirs have been brought on record. However, for the sake of convenience, the Court shall be referring to the parties as they were originally impleaded in the writ petition.