Rajan Roy, J. - (1.) The substitution of legal heirs of petitioner no. 2- Mewa Lal has been allowed but has not been incorporated.
(2.) Let the same be incorporated during the course of the day.
(3.) Heard Shri Ashok Kumar Verma, learned counsel for the petitioner, learned Additional Chief Standing Counsel for the State and Shri Janardan Prasad, learned counsel for the opposite parties no. 2/1, 2/2 and 2/3.;