Ram Das And 8 Others vs State Of U.P. And 2 Others
2016 Latest Caselaw 1892 ALL

Citation : 2016 Latest Caselaw 1892 ALL
Judgement Date : 26 April, 2016

Allahabad High Court

Ram Das And 8 Others vs State Of U.P. And 2 Others on 26 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 15902 of 2016
 

 
Petitioner :- Ram Das And 8 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Juned Alam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Civil Misc. Impleadment Application No. 135605 of 2016.

Heard.

The Impleadment application is allowed.

Learned counsel for the petitioner is permitted to implead the applicants as respondent nos. 4 to 22 in the array of parties of the writ petition within three days.

Issue notice to the newly impleaded respondent nos. 4 to 22 returnable at an early date. Notice will indicate that the respondents may file counter affidavit.

Steps be taken within ten days.

In case the steps is not taken, the writ petition shall be listed under Chapter 12 Rule 4 of the Rules of the Court.

Order Date :- 26.4.2016