Shree Chandrashekhar, J. - (1.) I.A. No. 2878 Of 2017 This application has been filed on behalf of the Union of Indiarespondent no. 1. Mrs. A. R. Choudhary, the learned counsel for the respondent no. 1 submits that in the writ petition no relief has been sought against respondent no. 1 and while so, respondent no. 1 is not a necessary party.
(2.) For the reasons stated in the application, I.A. No. 2878 of 2017 is allowed.
(3.) Respondent No. 1 Is Deleted From The Array Of The parties. W.P.(S) No. 3547 of 2008;