RAVINDRA PRAKASH Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioners being aggrieved by the order dated 10. 5. 2007 passed by the learned Fifth Additional Judge to the Court of First Civil Judge, class I, Bhopal, in Civil Suit No. 142-A of 2007 rejecting the defendants/petitioners application filed under Order 14 Rule 5 C. P. C and Order 6 Rule 17 C. P. C have filed this writ petition.

(2.) THE checkered history made straight provides that the respondents no. 2 and 3 filed the suit in dispute in the Court of Xth Civil Judge, Class II, Bhopal against the State Government praying for the reliefs that they be declared owners of the property and injunction be given against the State Government and the other authorities not to disturb their possession or dispossess them.

(3.) THE present petitioners filed an application under Order 1 Rule 10 C. P. C with a submission that they are vitally interested in the outcome of the suit because the land in dispute was subject matter of the agricultural ceiling matter pending before the competent authority. The said application was allowed and the present petitioners were allowed to be joined as parties/defendants.