VIJAYEE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties upon I.A. No. 4330 of 2004 filed by the petitioner as well as upon the main writ application.

(2.) By the interlocutory application aforesaid, prayer has been made for substitution of the heirs and legal representatives of the sole petitioner, who died during the pendency of this application.

(3.) Considering the facts and circumstances of the case, let the heirs and legal representatives of the deceased petitioner, as mentioned in paragraph 2 of the substitution application be substituted in place of the petitioner and the name of the deceased petitioner be deleted from the array of the petitioner of this writ application.