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Judgment
4 paragraphs · 110 words
Bhaskar Raj Pradhan, J
I.A. No. 01 of 2023
1.
This is an application for impleading beneficiaries of the award who had not been impleaded by the petitioners in the writ petition as yet. The learned Additional Advocate General raises no objection to the application. The impleadment of the beneficiaries are crucial as the Union of India seeks the award dated 18.01.2023 passed by the District Collector set aside. The application is allowed. The amended writ petition shall be filed within a period of two weeks, pursuant to which notices shall be issued by the Registry, subject to filing of requisites, to the newly impleaded respondents.
2.
List on 07.12.2023.