ST. MARYS CHURCH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Interlocutory Application has been filed on behalf of Smt. Elizabeth Bachmen, widow of Clement Bachmen, for impleading her as respondent no. 6 in the instant writ petition, since she has also got right for apportionment of amount of compensation as because she has also having the equal right upon the property in question, which has been acquired.

(2.) Learned counsel for the petitioner as also learned counsel for the respondents-State raise no objection to the prayer made in the Interlocutory Application.

(3.) Considering the reasons assigned in the Interlocutory Application and no objection has been raised from the other side, prayer made in the Interlocutory Application is fit to be allowed.