SANTOSH DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Applicant has filed the application seeking leave to file appeal challenging the order dtd. 19/5/2021 passed by learned Single Judge.

(2.) Learned counsel for the applicant has submitted that the impugned order passed by learned Single Judge was illegal. Applicant had not been made a party in the writ petition by respondent No.7.

(3.) After hearing learned counsel for the applicant and the fact that the matter is still pending before the learned Single Judge, it would be appropriate for the applicant to move an application before the learned Single Judge for being impleaded as a party.