- (1.) Office has raised objection that some of the respondents have been impleaded, who were not the parties in the writ petition. The learned counsel for the appellants has submitted reply to the office objection as Interlocutory Application no. 805 of 2011 and submitted that respondent nos.13, 16, 21A, 25 and 33 died and, therefore, their legal representatives may be impleaded as respondents. In view of the above reasons, the office objection is over-ruled, subject to any objection which may be raised by the newly impleaded parties.
(2.) I.A. No. 805 of 2011 is decided accordingly. L.P.A. No.56 of 2010
(3.) Issue notice to respondents on the application filed under Section 5 of the Limitation Act for which requisites etc. must be filed within a period of two weeks.;