Rohtas Munda vs Ranchi Municipal Corporation And ...
2022 Latest Caselaw 1907 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              L.P.A. No. 01 of 2022
           Rohtas Munda       ...   ...     ...   ...   ...  ... Appellant
                                    Versus
           Ranchi Municipal Corporation and another ...        ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellant: Mr. Indrajit Sinha, Advocate Ms. Anjali Sinha, Advocate For the Respondents: Mr. Lal Gyan Ranjan Nath Shahdeo, Advocate

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Oral Order 05/Dated: 10.05.2022

I.A. No. 3524 of 2022

This application has been filed to implead the interveners who

appeared before the Writ Court and though their intervention

application was not formally allowed but it appears from the impugned

judgment that they were heard at length.

In above view of the matter, in our view, there would not be any

difficulty if those persons are allowed to be impleaded as respondents

in the present appeal.

Ordered accordingly.

Office to take necessary steps in this regard.

I.A. No.3524 of 2022 stands disposed of.

L.P.A. No. 01 of 2022

As prayed on behalf of the respondents-RMC, put up this case

on 14.06.2022.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) Manoj/VK