Sheo Shanker Rai & Others vs Prescribed Authority/Chief ...
2011 Latest Caselaw 4819 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 
Civil Misc. Substitution Application No152672 of 2008
 
IN
 

 
Case :- WRIT - C No. - 10569 of 1996
 

 
Petitioner :- Sheo Shanker Rai & Others
 
Respondent :- Prescribed Authority/Chief Revenue Officer & Others
 
Petitioner Counsel :- Faujdar Rai,Chandra Kumar Rai
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Hali,J.

This is a substitution application for bringing on record the legal heirs of petitioner No.3-Babu Ram Rai. No objection has been filed by other side.

The substitution application is allowed. The name of petitioner No.3-Babu Ram Rai is deleted from the array of parties and the legal heirs of petitioner No.3-Babu Ram Rai be brought on record as petitioner Nos. 3/(i)- Raghvendra Kumar Rai, and 3/(ii)-Ajai Kumar Rai , sons of Late Babu Ram Rai, R/o Village Mathiya Bhokariya, Post Office- Dharampur Parvat, District Kushi Nagar.

Notices be served upon the legal heirs of petitioner No.3-Babu Ram Rai after effecting necessary correction in the cause tile of the petition within a week.

List in the next cause list.

Order Date :- 23.9.2011

NS

(Justice Sunil Hali)