RAM SWARUP Vs. VIITH A D J MEERUT

JUDGEMENT

(1.) Heard Shri S.K. Tyagi, learned counsel for the petitioner and Shri Manu Saxena, for the respondent No. 2.

(2.) This writ petition has been filed against an order dated 23.10.2002 by which an application filed by the petitioner for impleadment in the appeal filed by the respondent-landlord against one Subhash Chandra Jain has been rejected.

(3.) It appears that Subhash Chandra Jain who claims to be a land lord of the premises in dispute filed an application for release of the said accommodation against respondent No. 3. The Prescribed Authority allowed the application. An appeal was filed by respondent No. 3 and during the pendency of the appeal, the petitioner moved an application that he is the brother of the original landlord and is living with the respondent No. 3 as well as the property has been purchased in auction and the total amount has already been deposited, therefore, he is a necessary party to be impleaded in the proceedings.