- (1.) It is stated that Dakha has died during pendency of the appeal. A prayer is made to delete name of the appellant Mst. Dakha and her legal heirs are already on record thus no application to take her legal heirs on record is required to be filed.
(2.) As prayed, name of Dakha is deleted from the array of appellants. Amended cause title is to be read with deletion of name of appellant No.1.
(3.) By these appeals, a challenge is made to the order of the learned Single Judge passed in two different writ petitions, decided by common order dated 15.03.2010.;