- (1.) THE petition at flat 'A' has been filed for substitution of the legal heirs of deceased respondent, Vishwanath Ram, who died just before filing of this appeal on 31st July, 2003, leaving behind Kusumbhar Devi (window), Bhola Ram, Pradip Ram (sons) and Chand Devi (daughter).
(2.) IT is stated that Vishwanath Ram died just before filing of this appeal, so his heirs were impleaded as respondent Nos. 4 -7 to the memo of appeal. But as they were not parties before the learned Single Judge, leave has been sought to implead them as party -respondent in the present appeal. A caveat No. 176/2003 at flat 'C' has been filed by Smt. Gulbasi Devi and Mahendra Prasad Gupta, who were the writ petitioners before the learned Single Judge and they have not disputed the fact that Vishwanath Ram died after the judgment was delivered in the writ petition, but prior to preferring of this appeal.
(3.) MR . Rajeev Ranjan Tiwary has also appeared on behalf of Nagendra Prasad Gupta, who was another writ petitioner before the learned Single Judge.;