- (1.) Learned counsel appearing for the petitioner submits that in view of the statement made in the supplementary affidavit that opposite party no.3 has died, he may be permitted to delete his name from the memo of petition.
(2.) Permission is accorded.
(3.) Heard learned counsel appearing for the petitioner, learned counsel appearing for the State and learned counsel appearing for the opposite party no.2 and 4.;