- (1.) I.A. No. 4009 of 2009
(2.) THIS application has been filed by the petitioner for impleadment of the Director General (Investigation), Central Revenue Building, Patna, Director Investigation, Central Revenue Building, Ranchi, and Additional Director Investigation, Central Revenue Building, Ranchi, as party respondent Nos. 24, 25 and 26 respectively. It has been stated that these Officers being In -charge of the investigation will be in a position to apprise this Court as to whether the averments of the petitioner in regard to the disproportionate assets of the accused -respondents is prima facie correct or not, as they have conducted raids and hence would be able to inform this Court regarding the seizures that have been made in course of the investigation. This application is not opposed by any of the respondents who have appeared before this Court and we also see no reason to deny this request, as their impleadment might be of assistance to the Court. Hence, this application is allowed and the Officers sought to be impleaded as respondents be arrayed as respondent No. 24, Director General (Investigation), Central Revenue Building, Patna, respondent No. 25, Director Investigation, Central Revenue Building, Ranchi, and respondent No. 26, Additional Director Investigation, Central Revenue Building, Ranchi.
(3.) MR . Deepak Roshan has accepted notices on behalf of the added respondent Nos. 24, 25 and 26. He is directed to file counter -affidavit to the averments made in the writ petition within a period of two weeks.;