Devendra Kumar Arora, J. - (1.) NOTICE on behalf of opposite parties No. 1 to 4 has been accepted by learned Chief Standing Counsel.
(2.) SRI Karunakar Srivastava, Advocate has filed Vakalatnama on behalf of opposite parties No. 5 and 6 in the Court which is taken on record. Office is directed to print the name of Sri Karunakar Srivastava in the cause -list as counsel for opposite parties No. 5 and 6.
(3.) BY means of present writ petition, the Petitioner has challenged the order dated 16.7.2011, passed by Addl. Commissioner, Devi Patan Mandal, Gonda rejecting the application for impleadment/substitution as well as the subsequent ex parte order dated 25.7.2011 which has been passed without impleading the Petitioner.;