Sanjay K. Agrawal, J
1. In a claim petition filed by Smt. Aasna Yadav for death of her husband Dhanswar Yadav, the brothers and sisters of the deceased Dhanswar
Yadav also made an application for impleadment as party non-applicant in the said claim petition which was rejected by the learned Claims Tribunal
against which this writ petition under Article 227 has been preferred.
2. Learned counsel for the petitioners submits that the petitioners are the necessary party to be impleaded in the claims petition and, therefore, the
impugned order be set aside.
3. I have heard learned counsel for the petitioners.
4. On account of death of Shri Dhanswar, his widow Smt. Aasna Yadav has preferred the claim petition which is pending consideration before the
Claims Tribunal and the father and mother of the deceased have already been impleaded as party non-applicant in the claim petition therefore, the
Claims Tribunal is absolutely justified in rejecting the application filed by the brothers and sisters of the deceased. As such, I do not find any merit in
the writ petition.
5. Accordingly, the writ petition deserves to be and is hereby dismissed. No order as to cost(s).
