(1.) Re. : Interlocutory Application No. 10023 of 2016
(2.) Learned counsel for the proposed interveners submitted that they are the co-sharers of the joint property which is the subject matter of the present writ petition and even notice which has been impugned in the writ petition is in the name of applicant no. 1 but with mala fide intention, he has not been made party.
(3.) Having regard to the aforesaid, Interlocutory Application No. 10023 of 2016 stands allowed. The intervener applicants be impleaded as respondents no. 22, 23, 24 and 25 in the present writ application. Learned counsel for the intervener applicants shall make necessary correction in the cause title of the writ petition during the course of the day. Re.: Civil Writ Jurisdiction Case No. 4353 of 2015