SHYAM NARAYAN CHOUKSEY Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No.9/2017 in WP (C) No.855/2016 This is application for intervention on behalf of the Conference for Human Rights (India) Regd. The application for intervention stands allowed. I.A. No.3/2016 in WP (C) No.855/2016

(2.) This is an application preferred by Kodungallur Film Society through its president and another, namely, Anoop Kumaran. Regard being had to the averments made in the application, we are of the considered opinion that the prayer for impleadment should be allowed and accordingly, it stands allowed. I.A. No.10 of 2017 in WP (C) No.855/2016

(3.) This is an application for amendment of the grounds in I.A. Nos.5-6/2016. Having heard learned counsel for the parties, prayer stands allowed. I.A. No.10 stands disposed of. I.A. Nos.11-12/2017 in WP (C) No.855/2016