KAMLESH KUMAR JAISWAL Vs. ASHOK KUMAR JAISWAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The petitioner by means of the present writ petition has assailed the order dtd. 3/11/2021 passed by the Prescribed Authority/Additional Chief Judicial Magistrate, Court No.3 (P.A.), Allahabad, whereby the Prescribed Authority has rejected the application of the petitioner for impleadment under Order 1 Rule 10 C.P.C.

(3.) The facts of the case are that respondent no.1 filed release application under Sec. 21 (1) (a) of Rent Control Act No.13 of 1972 for eviction of petitioner from House No.654/454, Krishna Nagar, Kydganj, Allahabad (hereinafter referred to as the 'suit property'), which is registered as P.A.Case No.9 of 2014 (Ashok Kumar Jaiswal Vs. Smt. Urmila Jaiswal).