SHYAM NARAYAN CHOUKSEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Rakesh Dwivedi, learned senior counsel appearing for the petitioner submits that he has filed an interlocutory application seeking permission to urge additional grounds and prayers.

(2.) Regard being had to the grounds urged, the interlocutory application stands allowed. Mr. Abhinav Shrivastava, learned counsel assisting Mr. Rakesh Dwivedi, shall file the amended writ petition within two weeks hence and serve copies thereof on the learned counsel for other sides.

(3.) Mr. Tushar Mehta, learned Additional Solicitor General appearing for the Union of India has submitted that he has filed two interlocutory applications for impleadment on behalf of the States of Maharashtra and Rajasthan. The said two States be impleaded as respondents in the petition.