KESARA DEVI Vs. THE DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri S.C. Tripathi, learned counsel for the petitioner and Sri Rajesh Kumar Singh, learned counsel for respondents No.3 to 10. Respondents No.1 and 2 are formal parties.

(2.) The dispute raised in this petition filed under Article 226 of the Constitution of India is with regard to the substitution of heirs of Ratnakar Singh, the sole defendant in the suit which is pending in the court below.

(3.) Learned counsel for the petitioner has drawn attention of the Court to the application filed for converting the petition under Article 227 of the Constitution of India.