MAYA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Impleadment application has been filed on behalf of one Ms. Roopa claiming to be the subsequent purchaser of the property in question from the respondent nos. 6 and 7.

(2.) Sri Brijesh Kumar, advocate appearing for the impleader submits that the present impleadment application has been filed as the right of the impleader could be materially affected by the litigation pending before this Court.

(3.) Learned Standing Counsel and learned counsel for the petitioner has no objection to the same.