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Judgment
This is an application for impleadment of (i) The State of Assam represented by the Secretary to the Govt. of Assam, Health and Family Welfare Department, (ii) The Director of Health Service, Guwahati, Assam, and (iii) The District Commissioner & District Registrar of Birth and Death, Goalpara District, Assam, as party respondents.
It is submitted by Mr. S.A.Sheikh, learned counsel for the applicant that the impleadment of the said respondents is necessary for proper adjudication of the matter.
The same is not objected to by Ms. I.Lyngwa, learned GA for the respondents No. 1-3.
Accordingly, the State of Assam represented by the Secretary to the Govt. of Assam, Health and Family Welfare Department, the Director of Health Service, Guwahati, Assam, and the District Commissioner & District Registrar of Birth and Death, Goalpara District, Assam, shall be impleaded as respondents No. 7, 8 and 9.
Registry is directed to make necessary addition in the cause title.
Misc. case is allowed and disposed of.