MA DURGA MINERALS Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2011-6-144
HIGH COURT OF JHARKHAND
Decided on June 30,2011

Ma Durga Minerals Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

D.N. Patel, J. - (1.) COUNSEL for the Petitioner seeks leave to join 'Union of India through Ministry of Environment and Forest, New Delhi' as party Respondent No. 4.
(2.) PERMISSION , as prayed for, is granted for joining the aforesaid party as Respondent No. 4. Necessary amendment shall be carried out by read ink during course of the day.
(3.) NOTICE to the newly joined party Respondent No. 4.;


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