NARENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants, Purshottam Maheshwari and Lalit Maheshwari, filed an application, namely Civil Miscellaneous Impleadment Application No. 14001 of 2021, along with an application, namely Civil Miscellaneous Review Application No. 14000 of 2021, contending that they are necessary party in this matter. Therefore, they may be impleaded as respondents to the proceedings. They are also seeking review of the order dated 24.02.2021 passed in this writ petition.

(2.) The respondents Nos. 3 to 7 herein have also filed a review application, bearing no. 14002 of 2021, seeking review of the aforementioned order dated 24.02.2021.

(3.) The brief facts of the case which are necessary to notice for deciding these applications are: This writ petition has been filed seeking a writ, order or direction in the nature of mandamus commanding the respondent Nos. 1 & 2 to construct the proposed drain on Jhabrera-Jaatole road immediately and to open the blockage on two approaching roads so as to safeguard life and health of the residents of the area.