GRAM PANCHAYAT Vs. SANTO BAI AND ANOTHER

JUDGEMENT

(1.) GRAM Panchayat has filed this revision petition under Article 227 of the Constitution of India impugning order dated 28.5.2012 passed by the trial court thereby dismissing application filed by the petitioner under Order 1 Rule 10 of the Code of Civil Procedure (in short, CPC) for impleading the petitioner as party to the suit which has been instituted by respondent no. 1 -plaintiff Santo Bai against respondent no. 2 defendant Surjit Singh. Respondent no. 1 has alleged in the suit that he is owner of the suit land whereas respondent no. 2 defendant is in unauthorized possession thereof. Accordingly, respondent no. 1 -plaintiff has sought possession of the suit land from defendant no. 1 -respondent no. 2.

(2.) PETITIONER in its application alleged that petitioner Gram Panchayat is owner of the suit land and therefore, it is necessary party to the suit.

(3.) I have heard counsel for the parties and perused the case file.