KUSUM JAIN Vs. D.D.A

JUDGEMENT

(1.) This is an application under Order 1 Rule X read with Section 151 of the Code of Civil Procedure, 1908, (CPC) for impleading the applicant as a Respondent in the instant writ petition.

(2.) In order to decide the application, it would be appropriate to extract the provisions of Order 1 Rule 10 CPC hereunder:-

(3.) The law with regard to impleadment of the parties is quite liberal in the sense that a party can be added at any stage of the proceedings. The only embargo is that the presence of the party who is sought to be impleaded must be necessary in order to enable the Court to effectively and completely adjudicate upon and settle the question involved in the lis. It is also well settled that the Petitioner is the dominus litus. Thus, unless a person who moves an application for impleadment satisfies the Court that he has a direct interest in the lis, he/she cannot be impleaded as a party.