LAWS(PAT)-1997-4-14

UMESH NARAYAN SINGH Vs. STATE OF BIHAR

Decided On April 21, 1997
UMESH NARAYAN SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Sole petitioner is dead. An application (LA. No. 660 of 1996) has been filed on behalf of his wife and children for their substitution.

(2.) Having regard to the nature of the order giving rise to this writ petition, the prayer for substitution is allowed.

(3.) Let the name of the petitioner be expunged from the records and in his place, those of heirs as mentioned in the said application (I.A, No. 660/96), be substituted.