WILSON NAIR Vs. STATE OF M.P.

JUDGEMENT

(1.) LEARNED counsel for respondent nos.5 to 9 submits that a similar matter W.P.No.15053/2008 was heard and decided by this Court by order dated 9.11.2012 and the aforesaid order covers the subject matter of this petition. In W.P.No.15053/2008 (Silas Rajesh Lal & others Vs. State of M.P. & others) this Court vide order dated 9.11.2012 held thus : -

(2.) THE dispute between the parties, in short, can be stated thus: -

(3.) SHRI Rohit Arya, learned Sr. Advocate appearing for respondent No.13 also reiterated the same contentions. However, it was submitted by him that respondent No.13 has purchased an area of 22000 Sq.ft and has started construction thereon. Thereafter, a civil suit was filed but without impleading respondent No.13 as party. In earlier petition, respondent No.13 was not party. It was submitted by Shri Arya that respondent No.13 has invested a huge amount after due purchase of the property, various persons have purchased the properties before filing of this petition and without impleading those, this petition cannot be entertained, as interested persons whose interest can be affected are not party in the petition.