- (1.) The joint petition (LA. No. 654 of 2006) for substitution has been preferred on behalf of (1) Ram Niranjan Agrawal; (2) Vinod Kumar Agrawal; (3) Lal Chandra Agrawal; (4) Santosh Kumar Agrawal (5) Ashok Kumar Agrawal; (6) Shyam Sundar Agrawal and (7) Sunil Kumar Agrawal. It is stated that they are the heirs and legal representatives of the original petitioner, Prahlad Rai Munka, who died during the pendency of the writ petition on 27th April, 2005 leaving them behind. Prayer has been made to delete the name of the original petitioner and in his place to substitute the names of heirs and legal representatives.
(2.) Learned counsel for the respondents have no objection in regard to the substitution of the heirs and legal representatives of the original petitioner but raised objection with regard to maintainability of the writ petition and prayed to dismiss the case on some other grounds.
(3.) Having regard the counsel for the parties, it is ordered to delete the name of the original petitioner, Prahlad Rai Munka and to substitute the aforesaid 7 persons as petitioner Nos. 1 to 7, who have already appeared and filed Vakalatnama.;