S C SHUKLA Vs. DDA

JUDGEMENT

(1.) This is an application made under order 1 Rule 10 CPC on behalf of one Sh.S.S.Gill and Sh.Vinod Kumar who desire to be impleaded as plaintiffs in the suit in addition to other plaintiffs numbering 17 already on record besides Welfare Association of Ashok Vihar, Phase-IV, SFS Flats, through its secretary.

(2.) I may state that these applicants seek impleadment primarily on the ground that ends of justice would be met by their impleadment. Whatelse is stated by them in this application is that even otherwise they are entitled to be impleaded as they are residents of the area and are concerned with the illegal construction in their neighborhood.

(3.) This is a suit for permanent injunction filed by the Ashok Vihar, Phase-IV, SFS Flats Welfare Association through its secretary and other 16 members of the society against the DDA seeking a decree for permanent injunction restraining the defendants from using the land measuring 4000 sq. mtrs. for any other purposes except children park as shown in the plan. The suit has been instituted by Ashok Vihar, Phase-IV, SFS Flats Welfare Association through its secretary. The object of formation of this society is to look after the welfare of the residents of the colony. Rest of the 16 plaintiffs perhaps are the residents of SFS Flats situated at Ashok Vihar, Phase IV. The two applicants whose application under Order 1 Rule 10 CPC is before this Court seek to be added as the co-plaintiffs on the ground that ends of justice would be met by their impleadment. This Court fails to understand as to how ends of justice would be met in joining them as a party particularly when there are already 16 other plaintiffs besides their welfare society to look after the interest of the residents of the locality.