LACHA RAM Vs. STATE

JUDGEMENT

(1.) An application has been filed by the applicants - Smt. Sangeeta Ben and others for impleadment as party petitioners in the present writ petition.

(2.) It is inter alia submitted in the application that the land which is subject matter of the present writ petition has been purchased by the applicants by way of registered sale deed on 2/7/2007 and, therefore, the applicants being necessary parties, be permitted to be impleaded as petitioners. Along with the application, a copy of the registered sale deed has been filed.

(3.) Learned counsel for the applicants submits that as during the pendency of the writ petition, the applicants have purchased the property in question, they are necessary parties and may be impleaded as petitioners.