- (1.) It is submitted that petitioner no. 1-Jagu Kharwar died during pendency of this writ petition on 18.12.2009, leaving behind his heirs, as mentioned in para 5, who may be substituted and on whose behalf, Vakalatnama has also been filed. Heard.
(2.) The persons mentioned in para 5 are allowed to be substituted in place of deceased-petitioner no. 1. I.A. no. 553 of 2010 is disposed of.
(3.) This writ petition has been filed against the order dated 13.2.2007, passed by learned A.D.J.-IV, F.T.C., Garhwa, in Title Appeal No. 32 of 2003, refusing the prayer of the petitioners for bringing on record two documents.;