SOBHANA Vs. PANAVALLY GRAMA PANCHAYATH

JUDGEMENT

(1.) The description of the 3rd respondent in the cause title of this Writ Petition is as follows;

(2.) Rule 148 of the Rules of the High Court of Kerala, 1971, deals with addition of parties. As per the said rule, all persons directly affected shall be made parties to the petition. Where such persons are numerous, one or more of them may with the permission of the court on application made of the purpose be impleaded on behalf of or for the benefit of all persons so affected; but notice of the Original Petition shall, on admission, be given to all such persons either by personal service or by public advertisement as the Court in each case may direct.

(3.) As per the first proviso, in cases where the State Government is a party the Secretary to the Government Department concerned shall be arrayed as party representing the Government. As per the second proviso, if the subject matter of the petition relates to two or more Government Departments or, if the petition is of such a nature, the disposal of which warrants information from two or more Government Departments, the Chief Secretary to Government and the Secretaries to those Government Departments shall be made as party representing the Government.