- (1.) The legal heirs of the deceased petitioner no. 3 have sought substitution in his place as petitioner no. 3, has died on 26.4.2009. Learned counsel for the respondents does not object to the same.
(2.) In that view of the matter, the applicants' named at paragraph-2 of the instant interlocutory application are permitted to be substituted in place of the deceased petitioner no. 3 for which necessary correction should be carried out in the main writ petition by the learned counsel for the applicants within the course of the day in red ink.
(3.) Accordingly, I.A. No. 2694 of 2012 stands disposed of. W.P. (S) No. 3781 of 2006;