SURYA PRAKASH KESARWANI,J. - (1.) "Crucial date for release of the accommodation in a rent case on the ground of bonafide need of the landlord, effect of the death of the landlord during pendency of writ petition and legality of direction given by the Appellate Court to the landlord to provide alternative accommodation to the tenant, are the main questions involved in this petition." Heard Sri Pramod Kumar Jain, learned Senior Advocated, assisted by Sri Rishi Kant Singh, learned counsel for the petitioner and Sri Sudhanshu Kumar holding brief of Sri Swapnil Kumar, learned counsel for the defendant-tenant/respondent. Order on Substitution Application No.03 of 2019
(2.) The sole petitioner Sri Kishan Chandra has died leaving behind his heirs and legal representatives as mentioned in the prayer clause of the application.
(3.) Learned counsel for the defendant-tenant-respondent has no objection to the aforesaid substitution application. Therefore, the Substitution Application is allowed. Necessary correction in the array of parties be carried out. Order on Writ Petition FACTS OF THE CASE;