DALIT DHARAMSALA COMMITTEE Vs. CHANAN SINGH AND OTHERS

JUDGEMENT

(1.) The impugned order of the trial Court declining to implead Dhanna Singh and the Dalit Harijan Dharamshala, Talwandi Sabo, as parties to this suit warrants no interference in revision.

(2.) The suit here is for an injunction against the Gram Panchayat seeking to restrain the defendant from interfering with the possession of the plaintiff. The fact that Dhanna Singh is an Ex-Sarpanch of the Gram Panchayat or that he was a party to the previous suit for injunction filed by the plaintiff, which was later not pressed, is clearly no ground enough to render him a necessary party for the Court to enable it to "effectively and completely" adjudicate upon the controversy in suit or otherwise to impose him as a defendant upon the plaintiff who has not chosen him to implead as such.

(3.) The Dalit Harijan Dharamshala on its part sought to be impleaded as a party on the plea that the land in suit had been given to it by the Gram Panchayat by its resolution of Oct. 5, 1977. According to the suit of the plaintiff, he had been in possession of this land for over 30 years. In support there is the khasra girdawari which records his possession as a tenant on account of unauthorised possession and there are two resolutions of the Gram Panchayat of March 9, 1982 and Dec. 18, 1987 allotting him this land at Rs. 180.00 per marla.