RAM RAY PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Having heard learned Counsel for the Petitioner as also counsel for the State, this Court would allow the prayer made in the aforesaid interlocutory application seeking substitution of original writ Petitioner who is said to have died on 22.5.2003 leaving behind legal heirs and representatives as mentioned in paragraph No. 1.

(2.) I.A. No. 7358 of 2010 is disposed of.

(3.) Let necessary correction be made by the office.