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Judgment
20 paragraphs · 413 words[1] Earlier, when the writ petition in WP(C) No. 714 of 2020 has been listed on 30.12.2020, this Court directed to issue notice to the respondents
returnable by 2 (two) weeks and Mr. H. Debendra, learned G.A. also accepted the notice for all the respondents No. 1 to 4 in this writ petition.
[2] Hence, this Court directed to post the writ petition today for consideration of interim order, if any.
[3] When the matter is taken up, I heard Mr. S. Biswajit, learned counsel for the petitioner and Mr. H. Debendra, learned GA for the respondents No.
1 to 4, Mr. N. Jotendro, learned Senior Counsel who represented one Haobijam Gitajen Meitei and he filed separate application in MC (WP(C)) No.
238 of 2020 for impleading him as party respondent on the ground that the said applicant has approached this Court and filed a writ petition in WP(C)
No. 548 of 2020 and considering the case of the impleading person on 18.11.2020, this Court passed an order directing the authority concerned to pass
appropriate orders on the representation submitted by Mr. Haobijam Gitajen Meitei on 07.10.2020. Accordingly, Mr. N. Jotendro, learned Senior
Counsel represented before this Court that the authority also considered and passed the orders the representation dated 07.10.2020 by complying the
order passed by this Court in WP(C) No. 548 of 2020 on 18.11.2020. Hence, he prayed this Court that the impleading petitioner is necessary party in
this writ petition WP(C) No. 714 of 2020 and hence, he has filed this MC(WP(C)) No. 238 of 2020 seeking to implead him as party respondent in this
proceeding.
[4] Once a person who is alleged to be a member of the party, it is necessary to implead him as party respondent in this writ petition. Accordingly, Mr.
S. Biswajit represented this Court that he has taken notice on behalf of the writ petitioner and seeking time to file counter affidavit and Mr. H.
Debendra, learned GA also seeks time to file counter affidavit in MC(WP(C)) No. 238 of 2020.
[6] Therefore, post this matter on 21.01.2021.
[7] Mr. Biswajit, learned counsel for the writ petitioner and H. Debendra, learned GA for the respondents No. 1 to 4 are directed to file their
objections in this MC(WP(C)) No. 238 of 2020 on that day without fail.
[8] Registry is directed to post this matter on 21.01.2021.
[9] Registry is directed to issue copy of this order to both the parties through their WhatsApp/e-mails.