- (1.) Heard.
(2.) Petitioner, who is said to be wife of late Rama Shankar Singh has filed the instant writ petition seeking a direction to Tehsildar to decide the case no. 486; Rinku vs. Rama Shankar Singh within a period of one month.
(3.) During the course of arguments, a query was put to the learned Counsel for the petitioner as to whether any application for substituting the name of Rama Shankar Singh after his death has been filed or not to which he replied that in mutation proceedings there is no requirement of making any substitution. He further stated that it is the general practice of impleading the dead persons as party in mutation proceedings.;