ANJANI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. 5851 of 2007 has been filed for expunging the name of the deceased sole petitioner Chhotan Singh, who is stated to have died on 28.8.2006 leaving behind his heirs and legal representatives as described in paragraph no. 3 thereof. A vakalatnama has been filed on behalf of the heirs and legal representatives of the deceased sole petitioner. None of the heirs and legal representatives has been shown as minor. There is no opposition to the aforesaid prayer.

(2.) Accordingly, this Interlocutory Application is allowed. Let the name of the deceased sole petitioner be expunged and in his place the heirs and legal representatives of the deceased sole petitioner as described in paragraph-3 of the interlocutory application be substituted.

(3.) Now I proceed to consider the main writ application on its own merit.