Harish Tandon, J. - (1.) Both the writ petitions are taken up together as it involves common question of law.
(2.) An application seeking addition of party being CAN 4211 of 2018 has been filed in WP 8836(W) of 2018 by one Sikhar Chand Sipani. It is stated in the said application that he is a necessary and proper party and was all along arraigned as a party in an earlier round of litigation and, therefore, the relief claimed therein, if granted to the petitioner, shall directly affect his right.
(3.) It is seen from the records that the said applicant was impleaded as party respondent in the writ petition filed by the petitioner and the said applicant challenged the order of the Hon'ble Single Bench in Mandamus Appeal filed before the Hon'ble Division Bench.;