- (1.)Leave granted.
(2.)This civil appeal is filed by the State of U.P. against the judgment dated 31.07.2009 passed by Division Bench of the High Court of Judicature at Allahabad in Special Appeal No. 854 of 2009 which in turn arises out of judgment dated 24.01.2007 passed by the learned Single Judge in Civil Misc. Writ Petition No. 2479 of 2001.
(3.)By impugned judgment, the Division Bench dismissed the intra Court appeal filed by the State and in consequence affirmed the order of the learned Single Judge who had partly allowed the writ petition filed by the original respondent herein, since dead, and now represented by his legal representatives as respondent nos. 1 to 9 to continue the lis which was the subject matter of the deceased's writ petition.