MARI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Challenging the rejection of her objections to the allotment of a Nautaur land to the 4th respondent herein, the original petitioner came up with the above writ petition.

(2.) She died during the pendency of the writ petition and her legal heirs are on record as the petitioners.

(3.) Heard learned Senior Counsel for the petitioners, Mr. Ashok Sharma, learned Advocate General appearing for respondents No.1 to 3/ State and Mr. A.S. Rana, learned counsel for the 4th respondent.