Surya Kant, J. - (1.) ON the oral prayer made by learned counsel for the petitioners, State of Haryana through Secretary, Town and Country Planning and Urban Estates Department, is ordered to be impleaded as respondent No. 1.
(2.) LET necessary correction in the memo of parties be made. Notice of motion.
(3.) ON our asking, Ms. Palika Monga, learned Deputy Advocate General, Haryana accepts notice on behalf of the respondents.;