- (1.) Heard the learned counsel for the parties on I.A. No. 569 of 2012. Perused the papers.
(2.) The learned counsel for the respondent-State has no objection, if the amendment application is allowed.
(3.) The petitioner has died during the pendency of this writ petition and therefore, being a legal heir of the petitioner, i.e. the widow, Pushpa Devi, wife of late Sunil Kumar Pandey, submitted an application to implead/substitute her as petitioner.;