SUBHASH THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application (I.A. No. 9393 of 2025) has been filed by the intervener-applicant, who is the landlord of the premise, for being impleaded in the instant writ petition which has been filed by the tenant against the order of eviction.

(2.) Learned counsel for the petitioners submits that he has no objection, rather he has also filed I.A. No. 9238 of 2025 for impleadment of the intervener-applicant in the instant writ petition as party respondent no.3.

(3.) Under the circumstance, I.A. No. 9393 of 2025 is allowed and the intervener-applicant is impleaded as respondent no.3 in the instant writ petition.