National Highways Authority Of India vs State Of Jharkhand & Ors

Rajesh Shankar, J

I.A. No.6337 of 2023 in W.P.(C) No.3357 of 2022:

The present interlocutory application has been filed on behalf of the petitioner for impleading the concerned raiyats as parties-respondents in the writ petition.

Having heard learned counsel for the parties as well as the State and for the reasons stated in the present interlocutory application, the petitioner is permitted to implead the concerned raiyats, whose names and descriptions have been given in paragraph no.3 of the said interlocutory application, as respondents in this case.

Necessary insertion in the cause title of the writ petition be made by the counsel for the petitioner in course of the day.

I.A. No.6337 of 2023 is, accordingly, disposed of.

I.A. No.6625 of 2023 in W.P.(C) No.1168 of 2023:

The present interlocutory application has been filed on behalf of the petitioner for impleading the concerned raiyat as party-respondent in the writ petition.

Having heard learned counsel for the parties as well as the State and for the reasons stated in the present interlocutory application, the petitioner is permitted to implead the concerned raiyat, whose name and description have been given in paragraph no.3 of the said interlocutory application, as respondent in this case.

Necessary insertion in the cause title of the writ petition be made by the counsel for the petitioner in course of the day.

I.A. No.6625 of 2023 is, accordingly, disposed of.

Let Dasti notice be issued to the newly added respondent(s) in the respective writ petitions for which requisites etc. must be filed within a week.

Put up these cases under appropriate heading on 12th September, 2023.