VARINDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The petitioners have submitted an application for impleading State as party.

(3.) It appears that the petitioners inadvertently did not implead the State of Rajasthan as party and now are seeking to implead it as party. The petitioner inadvertently impleaded the Registrar of Hindu Marriages who is District Collector, Sri Ganganagar also, as party by name instead of impleading the Registrar of Hindu Marriages and District Collector, Sri Ganganagar as party and also failed to implead the State of Rajasthan as party. However, reply has already been filed by the Officer-in-charge of the State Government through Dy. Government Advocate, therefore, the application for impleading State as party is allowed. Amended cause title, which has already been filed, is taken on record. At the request for learned counsel for the parties, the matter is finally heard as the pleadings are complete.