JAGDISH CHANDER Vs. KARNAL IMPROVEMENT TRUST

JUDGEMENT

(1.) AN application under Order 1 Rule 10 read with Section 151 CPC filed by Pawan Kumar-applicant is coming up for disposal by which the applicant wants to become a party in CWP No. 14492 of 1998.

(2.) THIS writ petition was filed by some of allottees including Pushpa Rani for getting quashed the notice of forfeiture dated 6.3.1998 issued to these allottees by Karnal Improvement Trust, Karnal, vide which these plots, price paid and the construction raised thereon were forfeited for want of payment by them of the amount outstanding against them. This Court vide interim order dated 11.9.1998, had restrained Karnal Improvement Trust, Karnal from dispossessing the petitioners from the allotted shops on the condition that the petitioners deposit the amount allegedly outstanding against them. All the allottee-petitioners complied with the Court order except Pushpa Rani. Thereafter, Karnal Improvement Trust, Karnal, had filed an application to that effect in this Court, on which this Court vide order dated 13.12.2004 vacated the interim order dated 11.9.1998 relating to the property allotted to Pushpa Rani-petitioner.

(3.) THIS application was not contested by the co-petitioners. However, Karnal Improvement Trust, Karnal filed a reply to this application and it was seriously contested.