ANWAR AHMAD ANSARI Vs. STATE OF JHARKHAND THROUGH ITS SECRETARY, DEPARTMENT OF COOPERATION/COOPERATIVE

JUDGEMENT

(1.) Mr. Mrinal Kanti Roy, learned counsel appearing for the applicant to the instant interlocutory application has referred to the order dated 16.09.2019 and has submitted that appropriate order may be passed upon the said interlocutory application since no objection has been filed by the petitioner.

(2.) Submission has been made that the entire proceeding has been initiated by the applicant namely, Anamul Haque and on his complaint the order has been passed, therefore, he being a necessary party ought to have been impleaded as party to the proceeding but the petitioner for deliberate reason has not impleaded him as party.

(3.) Further submission has been made that if the applicant would not be impleaded as party and in case of passing of an order, his right/interest will be prejudiced.