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Judgment
Ahanthem Bimol Singh, J
Heard Ms. N. Tejpriya, learned counsel appearing for the applicants; Mr. Ajoy Pebam, learned counsel appearing for the respondent No. 1 and Mr. Niranjan Sanasam, learned GA appearing for the respondents No. 2 to 6.
The present application had been filed with a prayer for impleading the present applicants as respondents in the connected WP(C) No. 512 of 2022.
Mr. Ajoy Pebam, learned counsel appearing for the writ petitioner/ respondent No. 1 and Mr. Niranjan Sanasam, learned GA appearing for the official respondents submitted that they have no objection in allowing the present application.
In view of the submission made by the counsel appearing for the parties and on perusal of the record, this court find sufficient ground for allowing the present application.
Accordingly, the present application is allowed.
Registry is directed to incorporate the name of the present applicants as respondents No. 6 and 7 in the connected writ petition.
With the aforesaid direction, the present application is disposed of.