PADMABATI PRADHAN Vs. HARIHARA MOHANTA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 29/7/2023 (Annexure-1) passed by learned 1st Additional Senior Civil Judge, Baripada in Civil Suit No.102 of 2020 is under challenge in this CMP, whereby an application filed by the Plaintiff-Opposite Party No.1 to implead the Collector-cum-District Magistrate, Mayurbhanj and Tahasildar, Baripada as parties to the suit, has been allowed.

(3.) Mr. Dash, learned counsel for the Petitioner submits that the suit has been filed by the Plaintiff-Opposite Party No.1 for declaration that the registered sale deed executed by the recorded tenant in favour of the Defendant No.1-Petitioner is null and void and for permanent injunction to the extent of the land purchased by the Plaintiff. During pendency of the suit, an application under Order I Rule 10 CPC was filed by the Plaintiff-Opposite Party No.1 to implead the Collector and District Magistrate, Mayurbhanj and Tahasildar, Baripada Town as parties to the suit complying with the provision under Sec. 80 CPC.