SHIV SHANKAR Vs. ADDITIONAL COMMISSIONER, AYODHYA DIVISION, AYODHYA

JUDGEMENT

(1.) Application for impleadment has been filed by Shri Uma Kant Mishra stating that the property in dispute has been purchased by the applicant by means of registered sale-deed on 13/1/2014 and the applicant had also moved an application for impleadment in the pending proceedings before the Additional Commissioner, Ayodhya Division, Sultanpur and his impleadment application was also allowed by means of order dtd. 29/4/2023.

(2.) Accordingly, the application for impleadment filed by the petitioner is allowed.

(3.) The petitioner is directed to incorporate the name of the applicant as respondent No. 5 during the course of the day.