AMITAV K.GUPTA, J. - (1.) Learned counsel for the petitioners does not want to press this interlocutory application. Accordingly, I.A. no. 3097 of 2014 stands disposed off.
(2.) This interlocutory application has been filed under Order 22 Rule 4 and Rule 5 of the Code of Civil Procedure for substitution of the legal heirs of opposite party no.1, namely, Deonath @ Meghnath Sah, who died on 04.12.1999.
(3.) It is submitted by the learned counsel that opposite party no.1 had died much before passing of the impugned order dated 27.02.2006 and no step have been taken by the legal heirs/representatives for substitution of opposite party no.1 in Land Acquisition Case no.7-75-76 and in L.R. Case no. 13of 1990. It is submitted that the names of the proposed legal heirs/representatives are mentioned in para-7 of the supporting affidavit. That the petitioners/appellants came to know about the death of O.P. no.1, when the application was filed in L.R. Case no.13 of 1990. It is urged that there is no deliberate or intentional negligence on the part of the petitioners/appellants.;