SRILEKHA DAS PURKAYASTHA Vs. DIRECTOR GENERAL, ASSAM RIFLES

JUDGEMENT

(1.) The present application under Sec. 5 of the Limitation Act, 1963 has been filed by would-be appellants who had been granted leave to intervene in an appeal that has since been dismissed as withdrawn.

(2.) It will be evident from the order dated September 26, 2018 by which leave was granted to the present applicants to intervene in the appeal that writ petitions had been filed on behalf of the applicants and the principle issue decided by the order under appeal in WA No.78 of 2016 would govern the writ petitions filed by these applicants.

(3.) As far as WA No.78 of 2016 is concerned, the appeal was permitted to be withdrawn by an order dated October 22, 2021 since the notice challenged by the writ petitioner therein was withdrawn and, as such, the relevant writ petitioner's cause of action did not survive.