SUNIL MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.2097 of 2022: The present interlocutory application has been filed on behalf of the petitioner for deleting the name of the respondent no.5- Chintamani Rajak from the cause title of the present petition, who had already died on 4/12/2016 with a further prayer to permit him to add his heirs/legal representatives as respondents.

(2.) Learned counsel for the petitioner submits that the respondent no.5 had died on 4/12/2016 during pendency of Title Suit no.247 of 2004 (on transfer, renumbered as Original Suit no.22 of 2020) and his heirs/legal representatives, whose descriptions have been given in paragraph no.3 of the present interlocutory application, were already substituted in the said suit vide order dated 15 th June, 2017. Hence, the name of the respondent no.5 may be permitted to be deleted and his heirs/legal representatives may be added as respondent nos.5(a) to 5(e).

(3.) Having heard learned counsel for the petitioner, the petitioner is permitted to delete the name of the respondent no.5 and his heirs/legal representatives, whose descriptions have been given in paragraph no.3 of the present interlocutory application, are permitted to be added as respondent nos.5(a) to 5(e) in the writ petition.