LAWS(ALL)-2017-2-223

JAGANNATH Vs. D.D.C.

Decided On February 17, 2017
JAGANNATH Appellant
V/S
D.D.C. Respondents

JUDGEMENT

(1.) Heard Sri Vishal Khandelwal, Advocate holding brief of Sri Prakash Chandra, learned counsel for the petitioner, Sri D.V.Jaiswal, learned counsel for the respondent nos. 4 and 5 and learned Standing Counsel for respondent nos. 1 to 3.

(2.) This writ petition has been filed by the petitioners with a prayer to issue a writ order or direction in the nature of certiorari quashing the orders dated 11.08.1978 and 28.07.1980 (Annexure Nos. 1 and 3 ) passed by respondent nos. 3 and 1 respectively.

(3.) It appears that petitioner nos. 1, 2 and 3 as well as the respondent nos. 4 and 5 have died during the pendency of the writ petition and their legal heirs and representatives have been duly substituted.