CHARANJEET SINGH Vs. MUNICIPAL CORPORATION DELHI

JUDGEMENT

(1.) Petitioner had filed a suit for permanent and mandatory injunction. He claimed himself to be the owner and in possession of property bearing Khasra No. 273, Khewt No. 406 situated in the Revenue Estate of Village Sakdarpur, Near Shivaji Park, Shahdara, Delhi.

(2.) When the above said suit was taken up by the learned Trial Court on 11/9/2024, it directed status quo to be maintained, till next date of hearing.

(3.) However, when the matter was taken up for further consideration on 14/10/2024, one advocate representing RWA, Shivaji Park appeared and expressed its inclination to move an application under Order I Rule 10 CPC seeking their impleadment in the above said suit. It also produced one order passed by this Court on 2/9/2014 in RSA No. 120/2014.