SHAKUNIA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 6441 of 2010 has been filed to expunge the name of Respondent No. 4 from the memo of this writ application as Respondent No. 4 has died during the pendency of this case. The legal heirs of Respondent No. 4 are already on record as Respondents 2, 3, 5 and 6.

(2.) This application is allowed.

(3.) The office is directed to expunge the name of deceased Respondent No. 4 from the memo of this writ application.