Shri Bhaben Dutta, Asi And Ors. vs. The State Of Assam And Ors.

Held

The Court allowed the impleadment of the 22 police personnel as respondent Nos. 6 to 27 in the writ petition. The Court considered the submissions made by the learned counsel for the petitioners in the interlocutory application and the statement of the learned counsel for the respondent (State of Assam) who had no objection. Based on these submissions, the Court found no impediment to allowing the application. The interlocutory application was accordingly disposed of.

Facts

This matter concerns an interlocutory application (I.A. No. 1384/2022) filed in a writ petition (W.P.(C) No. 1311/2019). The petitioners in the interlocutory application are Shri Bhaben Dutta and others, who are police personnel. They sought to implead Shri Lakhi Das and 21 other police personnel as respondent Nos. 6 to 27 in the main writ petition. The writ petition itself was filed by M/s. Jai Coke Industries against the Union of India and others, concerning GST matters. The current application is specifically about adding the aforementioned police personnel as parties to the ongoing writ petition.

Key Issues

1. Whether the police personnel named in the interlocutory application should be impleaded as respondent Nos. 6 to 27 in the writ petition (W.P.(C) No. 1311/2019)? Arguments for the Petitioner (in the I.A.): The petitioner sought to implead the specified police personnel as respondents, indicating their relevance to the proceedings. No specific legal provision was cited for impleadment, but the request implies their connection to the subject matter of the writ petition. Arguments for the Respondent (State of Assam): The learned counsel for the State of Assam stated that they had no objection to the application being allowed. No specific arguments were made for or against the impleadment, other than the lack of objection.