BHARAT SINGH Vs. GIRRAJ

JUDGEMENT

(1.) By this application (CM no.11415-CII of 2019), the petitioner seeks to place on record certain documents to try and establish the connection of the suit land in the present LIS, with the documents being a copy of the KHASRA SHIKNI PAIMAISH of ABADI of Village Prithla, Tehsil Palwal, formerly District Gurgaon (now District Palwal).

(2.) The said application has in fact been filed pursuant to the order of this Court on the last date of hearing, i.e. 10.05.2019.

(3.) The impugned order (copy Annexure P-8) has been passed by the learned appellate court (District Judge, Palwal) on July 21, 2017, dismissing an application filed by the petitioner seeking that the Gram Panchayat of Village Prithla, be impleaded as respondent no.2 in that appeal, it being a necessary party.