- (1.) I.A. No. 6397 of 2013 This interlocutory application has been filed by the appellant- Bridgeford School, Ranchi seeking permission to intervene in the matter on the ground that the land in question has been alloted to the applicant.
(2.) It is stated that on 20.05.2013, the auction was held and the applicant was declared highest bidder and accordingly, the allotment dated 15.06.2013 was made in favour of the applicant.
(3.) In view of the aforesaid facts, I.A. No. 6417 of 2013 is allowed and the applicant is permitted to address the Court at the time of hearing of the main matter. W.P.(PIL) No. 3690 of 2013;