COMMITTEE OF MANAGEMENT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Gajendra Pratap, learned Senior Advocate, assisted by Shri Vinay Kumar Singh, Advocate for the appellants, learned Standing Counsel for respondents no. 1, 2, 3 and 4, Shri Aditya Kumar Singh, learned counsel for respondents no. 5 and 6 and Shri G.K. Singh, learned Senior Advocate, assisted by Shri Rishabh Narayan Singh, Advocate for respondent no. 7.

(2.) An application seeking impleadment has been filed on behalf of one Vijay Bahadur Singh claiming himself to be life member of Bayalsi Shaikhsanik Samiti, Jalalpur, District Jaunpur, stating therein that he had filed a caveat application in the writ petition giving rise to the present special appeal and though he was not impleaded as a party therein, he was heard by the learned Single Judge and, therefore, he may be impleaded in this appeal. Certain other facts have also been stated in the affidavit.

(3.) We find that the learned Single Judge has not yet allowed the application for impleadment and, in first paragraph of the order impugned before us, after noticing opposition made on behalf of the petitioners to the impleadment, time to file response against the said application has been granted to the petitioner side. This Court, therefore, is not inclined to allow the said application in the present special appeal and the question of impleadment of applicant Vijay Bahadur Singh is left open to be considered by the learned Single Judge in the pending writ petition.