MAIN PAL Vs. COMMISSIONER, ROHTAK

JUDGEMENT

(1.) CM No. 627 LPA of 2016 in LPA No. 297 of 2016. This is an application under Rule 2, Chapter 1C, Volume 5, High Court Rules and Orders read with Order 22, Rule 3 , Code of Civil Procedure for impleading the legal heirs of Main Pal-appellant No-I.

(2.) After hearing learned counsel for the parties, the application is allowed and the applicants mentioned in Para 2 of the application are impleaded as legal heirs of appellant No-I Main Pal.

(3.) This order shall dispose of LPA Nos. 281 and 297 of 2016 as according to the learned counsel for the parties, the issue involved in both the appeals is identical. However, the facts are being extracted from LPA No. 281 of 2016.