SARASWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) An affidavit has been filed by Arvind Kumar Tiwary, petitioner no.3 stating that his mother, Saraswati Devi, petitioner no.1 left for heavenly abode during the pendency of this application on 27.1.2005, leaving behind the heirs, who are already on record as petitioner nos. 2 to 8.

(2.) In the circumstances, name of deceased petitioner no.1 be expunged from the array of the parties and the matter may proceed.

(3.) Heard learned counsel for the petitioners and the State.