RAMESHWAR PANDIT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Order dated 20.09.2006, this Writ Petition was admitted for hearing and notice were directed to be issued to the respondent nos. 5 and 6 by registered post with acknowledgment due, for which, the petitioner was to direct to file requisites within the peremptory time granted to him.

(2.) It appears that since the petitioner did not take steps for issuance of notice and, therefore, the writ petition stood dismissed against the respondent nos. 5 and 6 namely Basant Pandit and Ramcharitra Pandit due to non compliance of the peremptory order. Subsequently, as it appears, an Interlocutory Application was filed in place of Civil Misc. Petition for restoration of the writ petition but the same was also allowed to be withdrawn on the prayer of the counsel for the petitioner. In the mean time, as it appears that the writ petitioner died but no step was taken to bring on record the names of the heirs of the writ petitioner.

(3.) In view of the facts this writ petition has been filed against the Order dated 27.02.2006, as contained in Annexure1, passed in Title Appeal No. 30/1993 by the Divisional Commissioner, Santhal Pargana Division, Dumka which are in favour of the contesting respondent nos. 5 and 6 namely Basant Pandit and Ramcharitra Pandit and since the writ petition has been dismissed against them and as such, the whole writ petition has become incompetent since the petitioner did not take any steps to get the writ petition restored against the respondent nos. 5 and 6. Accordingly, the same is hereby dismissed.