Gauhati High Court
Smti. Bela Rani Sarkar vs The Union Of India And 7 Ors on 21 January, 2019
Author: A.S. Bopanna
Bench: A.S. Bopanna, Arup Kumar Goswami
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GAHC010007332019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 156/2019
in
WP(C) 3094/2016
1:SMTI. BELA RANI SARKAR
D/O LT. KALI SANKAR SARKAR R/O G.B. COLONY, NEAR RAILWAY
QUARTER NO. 77/A, NEW BONGIGOAN, P.O. NEW BONGAIGAON, P.S.
BONGAIGAON, DIST. BONGAIGAON, ASSAM.
VERSUS
1:THE UNION OF INDIA and 7 ORS
REP. BY THE GENERAL MANAGER, NORTH EAST FRONTIER RAILWAY,
MALIGAON, GUWAHATI - 781011, DIST. TINSUKIA, ASSAM.
2:FINANCIAL ADVISER AND CHIEF ACCOUNTS OFFICER
NORTH EAST FRONTIER RAILWAY
MALIGAON
GUWAHATI - 781011
DIST. KAMRUP
ASSAM.
3:THE DIVISIONAL FINANCE MANAGER
NORTH EAST FRONTIER RAILWAY
ALIPURDUAR JUNCTION
P.O. and P.S. ALIPURDUAR PIN - 736132
DIST. ALIPURDUAR
WEST BENGAL.
4:THE MANAGER
STATE BANK OF INDIA
LINK BRANCH
BONGAIGON
PIN- 783380
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DIST. BONGAIGAON
ASSAM.
5:SRI ANIRUDDHA SARKAR
S/O LT. KALI SANKAR SARKAR
R/O KATHALTOLA
ALIPURDUAR JUNCTION
P.O. ALIPURDUAR JUNCITON
P.S. ALIPURDUAR JUNCTION
DIST. JALPAIGURI
WEST BENGAL.
6:ANJAN KUMAR SARKAR
S/O- LATE KALI SANKAR SARKAR
R/O- VILL.- SOUTH JITPUR
PIN- 736123
P.O.- BHOLARDABRI
P.S.- ALIPURDUAR
DIST.- ALIPURDUAR
WEST BENGAL
7:SMTI. BANDANA SARKAR
D/O- LATE KALI SANKAR SARKAR
R/O- VILL.- SOUTH JITPUR
PIN- 736123
P.O.- BHOLARDABRI
P.S.- ALIPURDUAR
WEST BENGAL
8:SMTI. HELENA MANDAL @ ITIRANI MANDAL
R/O- VILL.- SOUTH JITPUR
PIN- 736123
P.O.- BHOLARDABRI
P.S.- ALIPURDUAR
WEST BENGA
Advocate for the Petitioner : MR. M P CHOUDHURY
Advocate for the Respondent : SC, NF RLY
Page No.# 3/4 BEFORE HON'BLE THE CHIEF JUSTICE MR. A.S. BOPANNA HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI 21.01.2019 (A.S. Bopanna, CJ) Heard Mr. MP Choudhury, learned counsel for the applicant.
The instant application is filed to bring the proposed respondents on record as they are stated to be the legal representatives of deceased respondent No.5.
A perusal of the reasons assigned in the application would disclose that on the death of respondent No.5, her son Sri Aniruddha Sarkar was brought on record. In the affidavit-in- opposition filed by the impleaded respondent, it is indicated that the deceased respondent No.5 had three other children whose names are presently indicated in the instant application and they are proposed to be brought on record as additional respondent Nos. 6,7 and 8. Since the proposed respondents would also be necessary and proper parties to adjudicate the issue involved in the connected writ petition, the prayer as made in the application is accepted.
Learned counsel for the applicant is permitted to bring on record the proposed respondents as respondent Nos. 6,7 and 8 in WP(C) No. 3094/2016.
Amendment to the cause title of the writ petition be carried out and steps be taken for issuance of notice to the impleaded respondent Nos. 6,7 and 8. On steps being taken, notice shall be issued to the impleaded respondent Nos. 6,7 and 8, returnable in four weeks.
The application is accordingly allowed.
JUDGE CHIEF JUSTICE
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Comparing Assistant