YOGESH GOYANKA Vs. GOVIND

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of judgment dtd. 21/1/2022 passed by the High Court of Judicature for Rajasthan in S.B. Civil Writ Petition No. 17887 of 2019 whereby the writ petition preferred by the Appellant herein under Article 227 of the Constitution of India was dismissed (the 'Impugned Order'). The Appellant approached the High Court on being aggrieved by the dismissal of his impleadment application under Order 1 Rule 10, Code of Civil Procedure, 1908 (the 'CPC') vide order dtd. 10/10/2019 passed by the Ld. Additional District Judge No. 1, Hindaun City (the 'ADJ').

(3.) The Appellant before us, along with the proforma Respondents herein purchased farming land being Khasra No. 5896, 5897, 5898, 5936 and 5895 admeasuring 2.38 hectare at Hinduan City, Rajasthan (the 'Subject Land') from Respondent No. 21 vide registered sale deed dtd. 28/9/2018 (the 'RSD') for a collective consideration of Rs.1,51,65,360.00. Admittedly, the RSD contained an explicit declaration to the effect that there were cases pending in the Court of the Ld. SDM and in the court of Ld. ADJ, Hindaun City, relating to the Subject Land.