- (1.) Affidavit of service filed by the petitioner be kept on record.
(2.) The petitioner is granted leave to implead the Additional Secretary to the Government of West Bengal, Animal Resources Development Department (hereinafter referred to as the ARD Department), the Joint Secretary to the Government of West Bengal, ARD Department and the Deputy Secretary to the Government of West Bengal, ARD Department as parties to the instant writ application. The learned advocate on record of the petitioner is granted leave to make necessary correction in the cause title of the writ application.
(3.) As Mr. Dutta, learned junior Government advocate appearing for all the State respondents can also represent the respondents directed to be impleaded, fresh service upon the said respondents is dispensed with.;