(1.) Prayer in this application is to substitute the name of petitioner, Sh. Balak Ram, with that of his wife Smt. Kesri Devi. The application is with the averments that Sh. Balak Ram has died on 23/4/2022. His death certificate has been appended alongwith the application. The detail of legal heirs of deceased Balak Ram has been provided in para-4 of the application, who are his wife and children. The legal heirs certificate has also been placed on record. Children of Balak Ram are stated to be aged between 41 to 50 years. The death has taken place during the pendency of the petition. No reply to the application is intended to be filed by the non-applicants/respondents. Therefore, for the aforesaid reasons, the application is allowed. Name of the petitioner is ordered to be substituted with that of his wife Smt. Kesri Devi. Amended memo of parties has already been placed on record. Registry is directed to carry out necessary corrections in the cause title. The application to stand disposed of.
(2.) Learned counsel for the petitioner (Kesri Devi) submitted that the reliefs prayed in the present petition are covered by the decision dtd. 12/1/2023, rendered in LPA No.165 of 2021 (State of H.P. & others Vs. Surajmani & another and the connected matters). Learned counsel for the petitioner states that the petitioner would be content if the case of her late husband (Balak Ram) is considered by the respondents in light of the aforesaid judgment within a time frame. Learned Deputy Advocate General has no objection to this prayer.
(3.) Having regard to above submissions but without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the case of the late husband of the petitioner (Balak Ram) in light of the aforesaid judgment and pass appropriate orders, in accordance with law, within a period of four weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner Kesri Devi. Pending miscellaneous application(s), if any, also to stand disposed of.