MANSINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD on IA 5597/2013 for recalling the order dated 2/5/2012 and for rejoining deleted respondents 1 to 3 as party.

(2.) IT is submitted by Shri Gupta, learned Senior Advocate that presence of respondents 1 to 3 is necessary. As per Shri Gupta, a Housing society was constituted for extending benefit to BSF personnel or widows of BSF personnel. In this regard an order dated 7/6/1986 Annexure P/6 (wrongly marked as Annexure P/ 7), (at page 84 of the writ petition) was issued. That to give effect to the order or to know the reasons for issuance of the order Annexure P/6, it is necessary to hear respondents 1 to 3. That no relief is sought against respondents 1 to 3, but their presence is necessary to decide the controversy in the matter.

(3.) AT this stage, Shri Dixit submits that petitioner No.1 had filed a writ petition WP 3067/2013 which has been decided finally by the Writ Court on 17/5/2013 issuing directions in the matter. It is submitted that grievance raised in this petition has already been redressed by the Writ Court in WP 3067/2013.