KHWAJA SHAHID JAAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE interlocutory application has been filed for permitting the applicants to intervene as intervener respondents in the present writ petition. It is stated that all the three applicants have easementary right over the 10 wide passage with respect to which the present dispute relates. In the aforesaid circumstances, the prayer for intervention is allowed.

(2.) I. A. No. 6561 of 2008 is, accordingly, disposed of.

(3.) HEARD learned counsel for the petitioner, learned counsel for Gaya Municipal corporation, learned counsel for the interveners and learned counsel for the State.