Jharkhand High Court
Betia Hansda vs State Of Jharkhand & Ors on 16 January, 2014
Author: Narendra Nath Tiwari
Bench: Narendra Nath Tiwari
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No.3762 of 2008
with
I.A. No.1786 of 2011
Betia Hansda. .......... Petitioner.
Versus
The State of Jharkhand & Ors. ......... Respondents.
CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI
For the Petitioner : Mr. Shree Prakash Jha, Advocate
For the State : Mr. V. K. Prasad, S.C. (L&C)
06/16.01.2014: Learned counsel for the petitioner submitted that sole petitioner has died and her legal heirs are not interested for their substitution and for pursuing the matter.
In view of the said submission, this writ petition has been abated and is, accordingly, dismissed.
Consequently I.A. No.1786 of 2011 becomes infructuous and stands rejected.
(Narendra Nath Tiwari, J.) Sanjay/