DARSHI RAM Vs. BOOTI RAM AND ORS.

JUDGEMENT

(1.) As per office report, notice issued to respondent No.4, 11, 12, 13, 15 and 16 have been received back served but there is no representation on their behalf.

(2.) As per memo of parties, contesting respondents are respondent No.1 to 19-plaintiffs.

(3.) Challenge in the present petition is to the order dated 13.03.2013, whereby the application filed by the petitioner for impleadment, in the suit filed by respondents-plaintiffs claiming declaration that they are owner and possession of 4 marlas of the land allotted by Gram Panchayat of Village Mastiwal vide Resolution dated 05.03.1995 and entries in the revenue record in the name of the defendant Gram Panchayat are illegal, null and void & are liable to be corrected in the names of plaintiffs bearing khewat No.260/255, khatoni No.294, khasra Numbers 9//13(8-0), 9//15(8-0), situated in the revenue estate of Village Mastiwal, Has Bast No.442, Tehsil Dasuya, District Hoshiarpur, as per jamabandi for the year 2005-2006, has been dismissed.