DHIREN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri B.D. Das, learned senior counsel appearing for the writ petitioner. Also heard Dr. B. Ahmed, learned standing counsel appearing for the cooperative department representing the respondent Nos. 1 to 4 and Shri J. Ahmed, learned counsel appearing for the respondent Nos. 5 and 6 as well as newly impleaded respondent Nos. 7 to 19.

(2.) Although, the respondent Nos. 7 to 19 have been subsequently impleaded, but as their interest and contention would be same as that of the respondent Nos. 5 and 6 and the respondent Nos. 5 and 6 having filed the required interlocutory application for vacating the interim order and the said respondent Nos. 7 to 19 being represented by the same counsel, namely, Shri J. Ahmed, this Court deems it appropriate that the newly impleaded respondent Nos. 7 to 19 need not file any further pleading in this writ petition and the matter be may proceeded without such pleading of the respondent Nos. 7 to 19. To the aforesaid proposition, learned counsel, Shri J. Ahmed does not object to it.

(3.) It is further submitted by Shri J. Ahmed for the respondent Nos. 5 to 19 that I.A.(C) No. 1121 /2016 be treated as the affidavit-in-opposition in the writ petition and the affidavit-in-opposition filed by the writ petitioner against the interlocutory application be treated as the affidavit-in-reply to the writ petition.