SUMEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This application has been filed seeking impleadment of The Secretary (Panchayati Raj and Rural Development) to the Government of Himachal Pradesh; The Director (Rural Development) and Block Development Officer, Fatehpur, District Kangra as respondents No. 4 to 6 in the array of respondents.

(2.) Mr. Vikas Rathore, learned Additional Advocate General, puts in appearance on behalf of the said respondents.

(3.) For the reasons stated in the application, the same is allowed and The Secretary (Panchayati Raj and Rural Development) to the Government of Himachal Pradesh; The Director (Rural Development) and Block Development Officer, Fatehpur, District Kangra, are ordered to be impleaded as party-respondents, shall figure as respondents No. 4 to 6 in the array of respondents. Amended memo of parties is ordered to be taken on record. The application is disposed of. CWP No. 1757 of 2021