KULWANTI KUER Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and Ara Municipal Corporation.

(2.) The original writ petitioner has moved the Court for the following reliefs:

(3.) Upon his death, his wife has been substituted but now learned counsel for the petitioner informs the Court that even she has died and accordingly, Interlocutory Application No. 4516 of 2018 has been filed by her five sons for substitution.