Rakesh Kumar Verma & Ors. vs Sri Deepak Singhal, Prin. Secy. ...
2015 Latest Caselaw 2610 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 520 of 2015
 

 
Applicant :- Rakesh Kumar Verma & Ors.
 
Opposite Party :- Sri Deepak Singhal, Prin. Secy. Irrigation Deptt. & Ors.
 
Counsel for Applicant :- Kapil Misra
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for impleadment has been filed for impleading Sri Adesh Kumar Goel, Engineer-in-Chief and Sri V.K.Mishra Chief Engineer, Irrigation Department

Counsel for the applicant submits that when the said incumbents took charge petitioner  gave a representation together with the copy of the order passed by the writ court for compliance on through registered post on 22.8.2015 followed with reminder dated 18.9.2015  but till date no action has been taken.

On due consideration, the application is allowed. Counsel for the applicant is permitted to make necessary impleadment in the body of the petition and take necessary steps.

Issue notice to the newly impleaded respondents nos. 6 and 7 returnable at an early.

Registry shall take immediate steps.

Order Date :- 23.9.2015

MH/-