Rajesh Balia, R.S. Chauhan, J. - (1.) We have heard learned Counsel for the applicants. The applicants seek review of the order dated 6th May. 2003 passed by the Division Bench dismissing the D.B.C. Writ Petition No. 4437/91.
(2.) The only ground of seeking review of the said order is that at the time when the writ petition was decided, the petitioner had died.
(3.) It is to be noticed that the petition was decided on merits in presence of the learned Counsel for the petitioner, who had not informed the Court about the death of the petitioner, therefore, it cannot be said that any prejudice has caused on not bringing the LRs. of the petitioner on record.;