- (1.) An application has been moved by one Rajendra Pratap Singh, S/o Dev Pratap Singh seeking his impleadment in the writ petition as an opposite party.
(2.) On hearing the learned counsel appearing for the parties, this Court finds that since the applicant-Rajendra Pratap Singh has sufficient interest in the matter, he is permitted to be impleaded as respondent no. 6.
(3.) Let necessary amendments in the array of opposite parties be made by the learned counsel for the petitioner during course of the day. Coming to the prayer made in the writ petition, we have heard Shri Ajay Pratap Singh, learned counsel for the petitioner, learned State Counsel, Shri Surya Bhan Pandey, learned Senior Advocate, assisted by Shri Varun Pandey, learned counsel appearing for respondent no. 2-U. P. Expressway Industrial Development and Shri Vijay Kumar Mishra, learned counsel representing the newly impleaded respondent no. 6 and have also perused the record available on this writ petition.;