RAM CHANDRA PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Ritu Kumar, learned counsel for the petitioner and Mr. Vishal Kr. Rai, learned A.C. to S.C.-I for the respondents.

(2.) The present interlocutory application has been filed for substitution of the original writ petitioner from legal heirs or successors.

(3.) Learned counsel for the petitioner submits that during the pendency of the writ petition, the original writ petitioner namely Ram Chandra Pandey died on 27.01.2013 leaving behind the legal heirs and successors. The name of legal heirs and successors of Late Ram Chandra Pandey has been disclosed in paragraph 5 of the interlocutory application.