SANGEET LODHA,J. - (1.) The petitioners have preferred an application (APPLW 342/17) for substitution of the legal representatives of respondent no.8, who has died during the pendency of the petition. It is submitted that legal representatives of respondent no.8 are already on record as respondents no.3 to 7. The application is not opposed by the counsel appearing on their behalf. Accordingly, the application is allowed. The amended cause title is taken on record.
(2.) The respondents no.3 to 7 and 9 have preferred an application under Article 226(3) of the Constitution of India for vacating the interim order dated 21.4.16 passed by this court.
(3.) With the consent of the learned counsels appearing for the parties, the matter is finally heard at this stage.;