S.J.MUKHOPADHAYA, J. - (1.) THIS substitution petition has been filed on behalf of the heirs of late Buknu Ram @ Somra Ram Misir, sole petitioner/decree -holder with a prayer to substitute them in his place, who died during the pendency of the writ petition on 6th June 2005 leaving behind one son and five married daughters whose descriptions are given below : (i) Basudeo Ram Misir, son of late Buknu Ram @ Somra Ram Misir, resident of village Bhargaon, police station Senha, District Lohardaga. (ii) Kalawati Devi, w/o Gunadhi Rai Misir, resident of village Khirji, P.O. Irgaon, District Lohardaga. (iii) Sita Devi, wife of Suryadeo Singh, resident of village Tarme, Fatehpur, Post Office Tarwa, District Aurangabad (Bihar). (iv) Shakuntala Devi, wife of Chandradeo Singh, resident of village Tarme, Fatehpur, Post Office Tarwa, District Aurangabad (Bihar). (v) Savitri Devi, wife of Daroga Singh, resident of village Kachanpur, post office Kashipur, District Aurangabad (Bihar). (vi) Leela Devi, wife of Lal Krishna Kishore Deo, resident of village Patiya, P.O. Patiya, district Gumla.
(2.) IT is informed that all the heirs of the sole deceased -petitioner/decree holder appeared and filed their vakalatnama. It is also informed that the heirs of the deceased -petitioner/decree holder have also filed a petition for substitution in the Court below but as the original record of the case is lying in this Court, no order has been passed thereon. Having heard the counsel for the parties and on considering the fact that the substitution petition has been filed in time, the prayer made in therein is allowed. Let the name of the deceased sole petitioner/ decree holder, namely, late Buknu Ram @ Somra Ram Misir be deleted and in his place the names of his heirs, whose names and addresses mentioned above, be substituted.
(3.) I .A. No. 1658 of 2005 stands disposed of. W.P. (C) No. 1237 of 2005.;