LILU MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Pursuant to the order dtd. 25/4/2022 notices were issued to the petitioners. A service report has been received indicating therein that petitioner nos. 1, 2 and 5 have died and the notices have been served upon rest of the surviving petitioners.

(3.) In view of the aforesaid fact, the instant application is dismissed as abated against petitioner nos. 1, 2 and 5.