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Judgment
Bhaskar Raj Pradhan, J
I.A. No. 04 of 2022
This is an application for impleadment of the Secretary, Land Revenue and Disaster Management Department, Government of Sikkim. The application is not objected by the learned Additional Advocate General. Considered the application. The proposed respondent seems to be necessary for the just decision of the case. The application is allowed. The Secretary, Land Revenue and Disaster Management Department, Government of Sikkim is impleaded as respondent no.4. The petitioner shall file the amended writ petition within a period of 10 days and serve them upon the respondents.
WP (C) No.10 of 2022
Notice in the writ petition may also be issued to the newly added respondent after the amended writ petition has been filed.
Counter affidavit to the amended writ petition may be filed by the State-respondents within a period of four weeks after the amendment writ petition is filed.
Counter affidavit as well as the affidavit in response to the stay application has also been filed by the respondent nos. 1 and 2. They are taken on record. Rejoinder to the stay application has also been filed by the petitioner. The same is also taken on record.
List on 21.11.2022.