RATAN LAL Vs. BOARD OF REVENUE, ALLD. AND ORS.
LAWS(ALL)-2019-4-483
HIGH COURT OF ALLAHABAD
Decided on April 22,2019

RATAN LAL Appellant
VERSUS
Board Of Revenue, Alld. And Ors. Respondents

JUDGEMENT

- (1.) Heard Shri Yogesh Agarwal assisted by Shri Shambhu Chopra, learned counsel for the petitioner and Shri Vimlesh Kumar Rai for newly impleaded respondent, namely, Nagar Palika Parishad Loni, Ghaziabad.
(2.) It would be relevant to note that although, the impleadment application was allowed vide order dated 16.03.2018 and counsel for the petitioner was permitted to implead the applicant as respondent no.4 during the course of the day, necessary incorporation has not been made.
(3.) Under the circumstances, the incorporation be made by the office before a certified copy of this order is issued to any of the parties.;


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