S.U. Khan, J. - (1.) List revised. Learned Counsel for the petitioner is present. No one is present for the respondent.
(2.) This is tenant's writ petition arising out of eviction/release proceedings initiated by landlord-respondent. In the release application which was registered as Case No. 84 of 1977 need set up was for respondent No. 4 Rakesh Kumar Johri who was son of respondent No. 3 - Nawal Kishore Johri. Both had filed the release application. Release application was allowed on 14.2.1978. Appeal filed against the said judgment and order being Misc. Appeal No. 4 of 1979 was also dismissed by District Judge, Badaun on 20.8.1986 hence this writ petition.
(3.) Second supplementary affidavit on behalf of the petitioner has been filed today annexing therewith copy of sale deed dated 6.8.2004 through which respondent No. 4 has sold his share. Respondent No. 3 Nawal Kishore Johri died during the pendency of the writ petition. Substitution application was filed which was allowed and respondent No. 4 Rakesh Kumar Johri was also substituted as one of the heirs of respondent No. 3. After sale of his share by respondent No. 4 his need vanishes.;