DEBENDRA SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Challenge has been made in this Writ Petition to the Order Dated 30.10.2008 passed by the Learned Civil Judge (Junior Division), Nimapara in C.S. No. 157 of 2007 allowing the application flied by the present Opp. Parties 2 to 6 under Order 1 Rule 10 of the Civil Procedure Code to implead them as Defendants in the suit.

(2.) Before proceeding with the contentions raised by the parties which are pleaded in the record, the following facts of the case are to be stated:

(3.) Considering the contentions of the parties, the Learned Civil Judge (Junior Division), Nimapara allowed the petition filed by Opp. Parties 2 to 6 holding that the land in respect of Khata No. 175 is recorded as Rakhit & Plot No. 203/1200 is recorded as Gramya Jungle so also Plot No. 844/1201. Since the villagers have direct interest in the suit schedule land & they claimed to be the representative of the village, they are to be impleaded as Defendants.