MOHINDER SINGH Vs. MADAN JHA FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Learned senior counsel for the petitioner submits that he does not wish to file reply. He submits that he will argue the application orally and rely on record.

(2.) The applicant, Ms.Jyoti Sikka by this application seeks impleadment as a respondent in the writ petition. The writ petition had been filed by Mohinder Singh & Ors., on 5.12.1984. The petitioners in the writ petition sought quashing of the order dated 13.11.1984, passed by the Financial Commissioner, as it maintained the withdrawal of plot No.415 from the allotment to the petitioner and retained the allotment to Gaon Sabha.

(3.) The applicant is a purchaser of 1 bigha of land vide Sale Deed dated 30.4.1987 from one Mishri, who is claimed to be the original owner and allottee from Gaon Sabha.