Ratiram vs The State Of Rajasthan
2022 Latest Caselaw 14438 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 17723/2022

Ratiram

----Petitioner Versus The State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu

For Respondent(s) : Ms. Abhilasha Bora

Mr. Kishan Bansal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/12/2022

The matter comes up for consideration of application

(01/22) preferred on behalf of applicant - Rakesh Kumar

for being impleaded as party respondent in this writ

petition.

Learned counsel for the petitioner has opposed the

aforesaid application.

Having heard learned counsel for the parties and

taking into consideration the fact that the petitioner has

been removed from the post of Chairman of the Water

User Association on a complaint filed by the applicant

claiming that since the petitioner is not qualified to be

elected as a Chairman on account of having

(2 of 2) [CW-17723/2022]

disqualification, this Court is of the view that the

applicant is required to be impleaded as party respondent

in this writ petition.

Hence, the aforesaid application is allowed. The

applicant - Rakesh Kumar is impleaded as party

respondent No.5 in this writ petition.

Learned counsel for the petitioner may file amended

cause title during the course of the day.

Reply on behalf of the respondent - State has

already been filed, however, the same is not available on

record.

Office is directed to place the reply filed on behalf of

the respondent - State on record.

List on 14.12.2022.

(VIJAY BISHNOI),J

77-msrathore/-

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