NANKI BAI Vs. D. D. C.

JUDGEMENT

(1.) Heard Mr. Himanshu Pandey, learned counsel for the applicant and Mr. C.S. Agnihotri, learned counsel for respondent no.4/1.

(2.) The instant application has been filed on behalf of the applicant- Rajendra Kumar Rai to implead him as petitioner no.2 in the instant petition on the ground that the applicant- Rajendra Kumar Rai has purchased the plot in question by way of registered sale deed executed on 22/1/2001.

(3.) On the other hand, Mr. C.S. Agnihotri, learned counsel for respondent no.4/1 submitted that the applicant- Rajendra Kumar Rai has committed forgery and he is not bona fide purchaser, as such, he cannot be permitted to be impleaded in the instant petition. He further submitted that the petitioner no.1 has already sold the land in favour of several persons, as such, the applicant is not entitled to be impleaded in the instant petition.