JAKAR RAM Vs. STATE

JUDGEMENT

(1.) This review petition is filed by Makhna Devi, daughter of Jakar Ram, Ram Dass, Shiv Ram, Krishan Lal and Ambi all sons of Jakar Ram-deceased (writ petitioner in SWP No. 2457/2011) on the grounds that during the pendency of the writ petition. Jakar Ram-writ petitioner died in the year 2006, leaving behind aforesaid daughter and sons It is further submitted in the review petition that CMP

(2.) On the date writ petition was decided no body appeared on behalf of the writ petitioner and even counsel for the respondents did not inform the Court about the application already filed by the legal representatives of Jakar Ram-writ petitioner deceased wherein they had prayed that they be substituted as writ petitioners in place of deceased father Jakar Ram.

(3.) Perusal of the writ record reveals that CMP No. D-2325/2010 is on record. Writ petition was disposed of vide order dated 10.05.2011.