Shree Chandrashekhar, J. - (1.) During the course of hearing an objection was taken by the learned counsel for the respondents on maintainability of the writ petition.
(2.) Responding to the aforesaid objection, Mr. Kaushik Sarkhel, the learned counsel for the petitioner submits that on death of one of the plaintiffs if cause of action survives the suit shall continue.
(3.) The plea taken by the learned counsel for the petitioner is on merits of the impugned order dated 15.06.2011 passed in Title (Partition) Suit No.4 of 1999.;