MAIN PAL Vs. COMMISSIONER ROHTAK DIVISION, ROHTAK

JUDGEMENT

(1.) This order will dispose of two writ petitions bearing CWP no. 15720 and 15721 of 1991. CM no. 11539 of 2015 in CWP no. 15720 of 1991

(2.) The applicants are purchasers of share of disputed property from respondent no.4. The dispute pertains to proceedings initiated by respondents no. 4 to 7 seeking eviction of the present petitioners under the provisions of The Punjab Security of Land Tenures Act 1953. Since the applicants have purchased the share from respondent no.4 their interest would be common to the other respondents and therefore it would be in the fitness of things if the application is allowed and the said respondents are impleaded as party respondents. Ordered accordingly. CM no. 11548 of 2015 in CWP no.15721 of 1991

(3.) The applicants are purchasers of share of disputed property from respondent no.5. The dispute pertains to proceedings initiated by respondents no. 4 to 10 seeking eviction of the present petitioners under the provisions of The Punjab Security of Land Tenures Act 1953. Since the applicants have purchased the share from respondent no.5 their interest would be common to the other respondents and therefore it would be in the fitness of things if the application is allowed and the said respondents are impleaded as party respondents. Ordered accordingly. Main cases