Budhuwa Tirkey vs The State of Jharkhand

This interlocutory application is kept pending for adding the parties in this appeal.

It is stated that the petitioner No. 5 of the writ application, namely, Rameshwar Choudhury could not be added as appellant, but his Vakalatnama has since been received and it is prayed that he may be added as appellant No. 7 in the present appeal.

It is further stated that after the death of petitioner No. 7 Binod Bihari Lal in the connected writ application, his wife and two sons were substituted, but in the present case, only the wife is the appellant as appellant No. 6. It is stated in the application that the appellant No. 6 be allowed to represent the writ petitioner Nos. 7 (b) and 7 (c), being her sons.

The appellant No. 6 cannot be allowed to represent the writ petitioner Nos. 7(b) and 7(c), in view of the fact that they are majors. Accordingly, appellants are directed to add the petitioner No. 7(b) and (c) to the writ petition, as performa respondents in the present appeal. Petitioner No. 5 Rameshwar Choudhury, whose Vakalatnama, has been brought on record, may be allowed to be added as appellant No.7 in the present appeal.

Let Rameshwar Choudhury be added as appellant No. 7 in this appeal and petitioners No. 7(b) and 7(c) of the writ petition, namely, Allaukik Abhishek and Atulya Ashish, be added as proforma respondents.

Let notices be issued to the added proforma respondents, for which requisites etc., must be filed within one week, through registered cover with A/D, as also under ordinary process, failing which, this appeal shall stand rejected them without further reference to a Bench.

The aforesaid interlocutory application stands disposed of.