AIR 1985 SUPREME COURT 606 ::1986 ALL. L. J. 178 ::1985 Punj LJ 164 ::(1985) 2 ACC 583 ::1985 Rev LR 195 ::1985 UJ (SC) 551 ::1985 (1) Civ LJ 498 ::1985 (1) SCC 431 ::(1985) ACJ 569 ::(1985) 2 TAC 431 ::1985 All CJ 116 ::(1986) 12 All LR 503 ::1985 (11) All LR 171 ::1985 (1) AndhLT 305 ::1985 HRR 269 ::(1985) 1 LandLR 592 ::(1985) CurLJ(CCR) 652

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): P. N. Bhagwati, R. B. Misra , JJ

Constitution of India , Art.226— Civil P.C. (5 of 1908) , O.9 R.9— Writ Petition - Abatement for failure to bring legal representatives of deceased respondent on record within time - Petitioners even though knew about death of respondent taking no steps to bring his L.Rs. on record for 6 years - Subsequent application for setting aside abatement - Held petitioners being persons from rural area application deserves to be allowed. W.P. No.1980 of 1975, D/-3-5-1983 (All.) Reversed. (Para 1)