SUNIL SINGH Vs. KASHI

JUDGEMENT

(1.) List is being revised. Nobody is present on behalf of heirs of respondent no. 1 who have already been brought on record and are represented by one Sri Ram Jatan Yadav, learned Advocate.

(2.) Learned Standing Counsel is present but he has not filed any counter affidavit on behalf of respondent nos. 2 and 3. Despite time granted for the said purpose, the matter is of the year 2012 and so the Court proceeds to hear and decide the writ petition.

(3.) Heard learned counsel for the petitioners and learned Standing Counsel.