GH NABI GANIE. Vs. STATE OF JK

JUDGEMENT

(1.) The order impugned bearing No. 6081-83 dated 07.11.2017, has been issued by Executive Engineer-PHE Division Baramulla, who has not been impleaded as party-respondent in the writ petition.

(2.) Mr M.Y. Lone, learned counsel for the petitioner submits that inadvertently he has not impleaded Executive Engineer-PHE Division Baramulla as party-respondent, therefore, seeks permission to implead him as party-respondent in the open Court.

(3.) In order to ensure implementation of the orders and doing complete justice, the prayer so made by the learned counsel for the petitioner to make table amendment by arraying Executive Engineer-PHE Division Baramulla as party-respondent, is allowed. Learned counsel for the petitioner is allowed to make necessary table amendment by arraying Executive Engineer-PHE Division Baramulla as party-respondent in the open Court, who shall figure as Respondent No. 5 in the array of respondents.