KAMLABAI Vs. STATE OF M P

JUDGEMENT

(1.) By filing this petition under Articles 226 and 227 of the Constitution of India, the Petitioner has challenged application of deceased Respondent No. 6 and to set aside the patta (annexure P/2) which was granted by the Sub Divisional Officer in favour of the Petitioner.

(2.) In this manner, this petition has been filed by the Petitioner assailing the said order.

(3.) During the pendency of this petition, deceased Respondent No. 6 died and an application was filed on behalf of the Petitioner to delete her name as she had died leaving behind no heir. Accordingly, this Court on 6-8-1997 directed to delete her name from the cause title of the petition and her name has been deleted.