(1.) TERSELY , the facts and material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, are that, initially, petitioner -plaintiff Sunil Kumar son of Ramanand (for brevity "the plaintiff") has instituted the civil suit (Annexure P2) for a decree of declaration to the effect that the order dated 15.11.2010 passed by the Tehsildar, Tauru (defendant No.2), by means of which, his domicile certificate was cancelled, is illegal, null, void and not binding on his rights, with a consequential relief of permanent/mandatory injunction against the State of Haryana and Tehsildar defendants No.1and 2/proforma respondent Nos.2 & 3 (for short "the defendants"). The defendants contested the claim of plaintiff, filed the written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.
(2.) DURING the pendency of the suit, Khurshid Ahmed s/o Karim Khan respondent No.1, has moved an application (Annexure P6) for impleading him as a party (defendant) in the suit under Order 1 Rule 10 CPC. The plaintiff refuted his prayer, filed the reply (Annexure P7), strongly denied all the allegations contained in the application and prayed for its dismissal.
(3.) TAKING into consideration the facts and entire material on record, the trial Court accepted the application (Annexure P6) and impleaded respondent No.1 as a defendant in the suit, by way of impugned order dated 16.7.2013 (Annexure P1).