GURU SINGH SABHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Learned Senior Counsel Mr. A.P.S Ahluwalia, Senior Advocate is present for the Petitioner No.1 in terms of the last Order of this Court. Learned Additional Advocate General for the State-Respondents seeks to file response to I.A. No.21 of 2022 and I.A. No.22 of 2022.

(2.) I.A. No.21 of 2022 is an application filed by Petitioner No.2 under Order I Rule 10(2) read with Sec. 151 of the Code of Civil Procedure, 1908, seeking deletion of State-Respondent No.5, PCCF-cum-Secretary, Environment and Wildlife Management Department, Government of Sikkim, from the array of Respondents.

(3.) The Order of this Court dtd. 1/12/2018, at Paragraph 17, is indicative of the fact that this Court had allowed the impleadment of the State-Respondent No.5 as a necessary party.