(1.) Assailing the correctness of the order dtd. 15/2/2019, the plaintiff has filed this revision petition under Article 227 of the Constitution of India.
(2.) The trial Court has permitted Sh. Kiran Bhalla, who claims to be the Vice President of the Ram Lila Committee to be impleaded as the party defendant.
(3.) Relevant facts, in brief, are required to be noticed.