WPMS/699/2020
2021 Latest Caselaw 3619 UK

             Office Notes, reports,
             orders or proceedings
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                                      WPMS No.699 of 2020
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Shobhit Saharia, Advocate for the petitioner.

Mr. Suyash Pant, Standing Counsel for the State of Uttarakhand.

Mr. Hari Om Bhakuni, Advocate for the intervener/applicant.

Mr. Shailendra Singh Chuhan, Advocate for respondent nos.2 & 3.

Mr. Sanjay Bhatt, Advocate for respondent no.5.

As far as Intervention Appl. No.2845 of 2021 is concerned, which has been filed by the villagers seeking themselves, to intervene in the writ petition, though looking to the nature of controversy involved adjudication in the writ petition, they may not be the necessary parties in the absence of whom the writ petition cannot be effectively decided, but however in the interest of justice, the intervention application would stand allowed. They would be only heard at the stage of final hearing. No pleadings are required to be called from them.

I.A. No.2846 of 2021, filed by respondent no.5, the private respondents herein, the same is allowed. The counter affidavit is taken on record.

The counsel for the petitioner may file his rejoinder affidavit within a period of ten days from today.

List this writ petition on 28.09.2021, and in the meantime the counsel for the petitioner would also supply the copy of the judgment to the Court, as well as to the party respondents, on which he wants to place reliance.

(Sharad Kumar Sharma, J.) 15.09.2021 Arti