JUDGEMENT
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(1.) This I.A. has been filed for substituting the legal heirs of
respondent no. 1, said to have died on 16.11.2006, during pendency
of the writ petition, by the heirs as described as applicants.
(2.) It is submitted that Vakalatnama on behalf of proposed
heirs has already been filed.
(3.) Heard.;
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