Sudhir Agarwal, J. - (1.) Heard Sri Preetpal Singh Rathore, Advocate, for petitioner and Sri J.N. Maurya, learned Chief Standing Counsel for respondents.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment dated 21.05.2009 passed by learned Single Judge dismissing Writ Petition No. 72162 of 2005 filed by Smt. Premlata Devi, widow of (Late) Nanhey Mal Srivastava.
(3.) We may place on record that petitioner-appellant, Smt. Prem Lata, has also expired during pendency of appeal and substituted by legal heirs. This appeal is now being prosecuted by legal representatives of appellant.;