JAGAT GURU SHANKARACHARYA JYOTIRMATH Vs. ADDITIONAL CHIEF REVENUE COMMISSIONER, UTTARAKHAND, DEHRADUN AND THREE OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the order dated 11- 7-2008, passed by the Additional Chief Revenue Commissioner in the Second Appeal No. 101 of 2005-06 (Annexure-1 to the petition) whereby the impleadment application moved by the respondent no.3 was allowed.

(3.) Briefly stated the facts giving rise to the present writ petition are that a Revenue Suit under Section 229B of the U.P.Zamindari Abolition and Land Reforms Act (for short the Act) was filed by late Shanta Nand Saraswati. The petitioner herein claims to be the legal heir of late Shantanand Saraswati. The suit was dismissed by the Assistant Collector on 18-12-1976.