Ran Vijai Singh, J. - (1.) Counter affidavit filed today by Sri Sunil Verma is taken on record.
(2.) Through this writ petition the petitioners have prayed for issuing a writ of certiorari quashing the order dated 23.3.2012 by which the learned Member of Board of Revenue has admitted the appeal and passed an order for maintaining status-quo.
(3.) It appears that a second appeal No. 08/11-12 was filed before the Board of Revenue in which late Harpal Singh husband of petitioner No. 1 and father of petitioner No. 2 was impleaded as respondent No. 2/1. Late Harpal Singh had filed a caveat application in the aforesaid appeal on 12.3.2012. Prior to that the appeal was filed and the date was fixed for 16.3.2012. On 16.3.2012 the matter could not be taken up and the date was postponed for 23.3.2012. It appears that respondent No. 2/1 died on 16.3.2012 and on the date fixed i.e. 23.3.2012, the counsel appearing for respondent No. 2/1 has filed an application that his client had died, therefore, the case may be adjourned and prayed for passing appropriate order on the application.;