- (1.) IT is stated by the learned counsel for the petitioners that during the pendency of this application, petitioner No. 1 has died and as such, the name of petitioner No. 1 be deleted from the cause title of this case. Accordingly, the name of petitioner No. 1 is deleted.
(2.) HEARD the learned counsel for the parties.
(3.) DESPITE the personal service of notice, opposite party No. 2 Usha Devi has not chosen to appear to contest the case.;