- (1.) PARITOSH K. Mokherjee, J. This writ petition which is of 1989, orgin, come up for admission and by the consent of the learned counsel for both the parties, petition is taken up for final hearing and disposal.
(2.) SRI Ravi Kiran Jain, Senior Counsel appearing for the petitioner submitted that the original writ petitioner SRI Prem Nath Agarwal having been died, a formal substitution application has been made on behalf of the heirs for substituting their name in place of the deceased original writ petitioner. The said application for substitution is taken up for hearing and the name of the heirs which are reproduced below are being substituted:- (1) Smt. Anuragni Agarwal widow of late Sri Prem Nath Agarwal (2) Sri Madan Gopal Agarwal s/o Late Sri Prem Nath Agarwal (3) Rajiv Agarwal s/o Late Sri Prem Nath Agarwal (4) Smt. Renu Jain (5) Nisha Singhal (6) Neera Gupta (7) Rekha Garg All daughters of late Sri Prem Nath Agarwal, and all the the above are resident of Bajoria Road, Saharanpur. Registry is directed to link up such substitution application with the main petition which is not available on record, although the same has been filed in the registry by the learned counsel on 4-4-1994. Writ petition may also be amended accordingly.
(3.) THE subject-matter of challenge in the instant writ petition is the notice dated 9-5-1988 in casa No. 3237 of 1976, State of U. P. v. Prem Nath Agarwal, issued by the competent authority upon the original petitioner, Prem Nath Agarwal, which has been annexed as Annexure 3 to the writ petition, set out at page 26, which is in Hindi. Learned counsel appearing for the petitioner has made English translation of the aforesaid notice for the convenience of the Court in order to decide the writ petition finally.;