R.K. Merathia, J. - (1.) IN terms of order dated 22.02.2011, Mr. P. K. Singh - learned Counsel appearing for the R.R.D.A. and Mr. R. R. Nath - learned Counsel appearing for the R.M.C. submitted that L. S. Case No. 96 of 2009 is to be decided by R.R.D.A.
(2.) MR . Das submitted that he has filed application for intervention. The parties appearing agreed that only the persons who have entered into development agreement are the necessary parties. Accordingly, the Petitioner is directed to implead the intervenor and other persons who have entered into development agreement with Respondent Nos. 3 and 4 as parties in the said L. S. Case within one week.
(3.) MR . Das submits that the intervenor and the other persons who are to be impleaded as parties will appear before the Vice -Chairman, R.R.D.A. within one week.;