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Judgment
Aravind Kumar, CJ
Heard.
There is delay of 1549 days in filing the application to bring legal representatives of deceased appellant No. 6 (original petitioner No. 6). It is stated that said appellant no. 6 had passed away even before filing of Special Civil Application. Infact the writ- applicants seem to have prosecuted their case on behalf of dead person as the State was represented by other writ applicants who are inter-se related, the technicalities when pitted against substantial justice, will have to be ignored and as such keeping in mind the observations made by the Hon’ble Apex Court in the case of Collector Land Acquisition, Anantnag & Anr. Versus Mst. Katiji and others, reported in AIR 1987 SC\ 1353, we condone the delay and permit the legal representatives of deceased appellant no. 6 to be brought on record. Appellants’ counsel to amend the cause title of the appeal memorandum forthwith.
Civil Application Nos. 1 of 2021 and 2 of 2021 allowed accordingly.