NAND LAL RAIGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The legal issue involved in this petition is "whether any enquiry and recovery proceedings can be conducted against a dead person or against the legal representatives of such dead person?"

(2.) The instant petition has been filed by the petitioners with the following prayer:-

(3.) By way of filing this petition, the petitioners have challenged the impugned warrants of attachment dtd. 6/3/2007 and 12/4/2007 and the recovery notices dtd. 29/6/2007 and 9/6/2009 issued by the respondents.