SHER SINGH Vs. SH HARCHAL SINGH

JUDGEMENT

(1.) The petitioner is aggrieved by the order passed by the District Judge, Ropar, by which his application for being impleaded as one of the claimants has been rejected. A few facts may be noticed.

(2.) Land in village Taraf Kumbra was acquired. Compensation was assessed and awarded by the Collector. Harchal Singh, the father of the present petitioner, sought a reference to the Land Acquisition Court. The reference was made. During the pendency of the reference the petitioner submitted an application for being impleaded as a party. In this application it was submitted that being the son, the applicant was entitled to 1/3rd share of the compensation. Alongwith the application the petitioner produced copies of certain documents including the order passed by the District Judge, Ropar, on December 4, 1987 and a copy of the written compromise.

(3.) The Petitioner's application has been rejected by the learned Court on the ground that the land of Harchal Singh having been acquired, the applicant was not a necessary party. Is it so ?