APARNA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to make necessary correction in interlocutory application No. 10499 of 2010 and he is permitted to add the name of two sons of deceased respondent no. 5, as has been disclosed in paragraph-5 of the counter-affidavit filed on behalf of respondent no. 6.

(2.) Before considering the matter on merit, at the request of learned counsel appearing on behalf of the petitioner, with consent of learned counsel appearing on behalf of the respondents, I.A. No. 10499 of 2010 is being taken up for its final disposal.

(3.) The present interlocutory application in the nature of substitution petition, has been filed on behalf of the petitioner stating therein that respondent no. 5, Smt. Manorama Singh, died on 4.6.2005, during the pendency of the main writ petition, leaving behind her husband, namely, Bidyanath Singh (respondent no. 6) and two sons, namely, Sanjay Singh and Mritunjay Singh as her legal heirs and representatives.