SCHEDULE TRIBE ASSOCIATION Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) On account of some subsequent development, the Petitioners seek to implead additional parties who are likely to be affected by the outcome of the present petition. The application is not opposed by the learned Counsel appearing on behalf of the Respondents. Even otherwise, we feel that this application is required to be granted so that the parties who are now proposed to be impleaded, also have the opportunity to respond to the petition.

(3.) Accordingly, this Miscellaneous Civil Application is allowed in terms of prayer clause (a) which reads as under:-