D.N.PATEL, J. - (1.) Learned counsel for the petitioner seeks permission to join State of Jharkhand to be represented through the Secretary, Urban Development Department, Government of Jharkhand, Ranchi, as a party respondent No. 5, as respondent No. 1 is an instrumental of the State of Jharkhand. Respondent No. 1 is nothing, but, an agent of the State. Applying "Lifting of veil" principle, State will be necessary party.
(2.) Permission, as prayed for, is granted. Necessary amendment shall be carried out during the course of the day.
(3.) Notice to the newly added party. Mr. Kamal Ranjan, J.C. to Q.P.I., waives notice on behalf of respondent No. 5.;