As per case facts, Kashmiri Lal filed a Writ Petition under Articles 226/227 of the Constitution of India, seeking a writ of mandamus against the respondent authorities for illegally withholding ... his pension and other retiral benefits after his superannuation. During the pendency of this petition, the original petitioner passed away, and his legal representatives have not come forward to be brought on record. The question arose regarding the continuation of the petition given the petitioner's demise and the absence of his legal representatives. Finally, the High Court dismissed the petition for non-prosecution due to the petitioner's death and the failure of his legal representatives to pursue the matter, but granted liberty to the legal representatives to file an application for revival if the cause still survives.