K.P.Singh, J. - (1.) By means of this writ petition, the petitioner has prayed for quashing the order dated March 27, 1980 and; August 30, 1980 contained in Annexures III and V attached with petition.
(2.) The learned counsel for the petitioner has contended before me that the order dated March 27, 1980 has been passed without affording any opportunity of hearing to the petitioner, hence the same deserves to be quashed and that the revisional court has patently erred in observing that the petitioner had been heard and the order dated March 27, 1980 had been passed on merits in his order dated August 30, 1980.
(3.) The learned counsel for the contesting opposite parties has submitted in reply that the opposite party No. 4 Piyare in the present writ petition has died in the year 1981, hence the present writ petition deserves dismissal as abated.;