UNION OF INDIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This is an application for impleadment filed by the Petitioners seeking to implead 21 (twenty one) persons identified as 'land owners' in whose favour the compensation determined by the State Authorities is sought to be challenged in the present Writ Petition.

(2.) The Learned Additional Advocate General appearing for the State-Respondents do not object to this application.

(3.) Since the Writ Petition seeks to challenge the Notification issued under Sec. 4(1) of the Land Acquisition Act, 1894 and also seeks the quashing of the determination of compensation of Rs.1,89,09,777.00 arrived at by the Revenue Officer of Respondent No.1, contained in letter dtd. 1/11/2017, it is seen that the land owners in whose favour compensation was determined would be necessary parties.