DUGO BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) THE petitioner has filed two Miscellaneous applications seeking to implead the following parties as respondents No. 2 to 6 in the above writ petition and to amend the cause title of the writ petition by adding the following parties as respondents No. 2 to 6: -

(2.) IN the writ petition, the writ petitioner seeks the following prayers:

(3.) LEARNED counsel for the petitioner fairly concedes that as per the said Order of the apex Court the State Government has got power to regularize the unauthorized construction, if any. In the instant case, even according to the petitioner, the construction of the impugned Monastery was already regularized by the Land Revenue Department of the State Government as early as on 26.12.2002, which remains unchallenged till date.