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Judgment
A. Guneshwar Sharma, J
[1] Present Mr. D. Julius Raimei, learned counsel for the petitioner/ applicant; Mr. Niranjan Sanasam, learned Government Advocate for the respondent Nos. 1 & 2; and Mr. S. Kaminikumar, learned CGC on behalf of the proposed respondent No. 4.
[2] The petitioner filed MC(WP(C)) No. 481 of 2025 for impleading respondent No. 4, i.e. Union of India through its Secretary, Ministry of Road Transport and Highways (MoRTH) as, inadvertently, in the main writ petition, i.e. WP(C) No. 472 of 2025, respondent No. 4 was not impleaded as party respondent when the direction is to be issued to respondent No. 4.
[3] It is submitted that by the present application, the nature of the case will not change and it will enhance in disposing of the matter.
[4] Learned counsel for the respondents have no objection in allowing the application.
[5] Recording the submissions made at the Bar and on perusal of the material on record, the application is allowed. Union of India through its Secretary, Ministry of Road Transport and Highways (MoRTH) is impleaded as respondent No. 4 in WP(C) No. 472 of 2025 and the petitioner is directed to file the amended memo of parties.
[6] MC(WP(C)) No. 481 of 2025 is allowed and disposed of.
[7] Issue notice in the main petition.
[8] Mr. Niranjan Sanasam, learned Government Advocate accepts notice on behalf of respondent Nos. 1 & 2 and Mr. S. Kaminikumar, learned CGC, accepts notice on behalf of respondent No. 4.
[9] Petitioner is directed to take steps to respondent No. 3 by speed post within one week and file an affidavit of proof of service.
[10] Parties may file their replies on or before the next date of hearing with advance copy to the parties.
[11] List the main petition on 28-07-2025.