LAKHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application under Order 1 Rule 10 CPC has been filed by applicant Harnek Singh son of Hakam Singh and Bhag Singh deceased - through his legal heir/representative, namely, Malwinder Singh son of Harnek Singh, for being impleaded as respondents.

(2.) Arguments in this case have already been heard. The applicants had neither approached the trial Court, nor Ist Appellate Court with similar prayer. Under the circumstances, no ground is found to be there to accept the application. The same is dismissed Main case.

(3.) Briefly stated facts of the case are that plaintiffs - Lakhmir Singh, Mohinder Singh, Sewa Singh- sons of Late Jagir Singh, Jarnail Singh, Bahadur Singh - both sons of Late Amar Singh, all residents of village Nagari, Tehsil and District Mohali, had brought a suit against the defendants i.e. State of Punjab through its Secretary/Secretary Revenue Punjab, Punjab Civil Secretariat, Chandigarh, Collector Deputy Commissioner, District SAS Nagar, Mohali and Tehsildar, SAS Nagar, Mohali, seeking a declaration that they are owners in possession of land measuring 8 kanal 2 marla, situated at village Nagari, Tehsil and District Mohali, as per jamabandi for the year 2005-06, fully described in headnote of the plaint and the entries showing State of Punjab, in column No.4 of Jamabandi are illegal, null and void, besides craving for grant of permanent injunction, restraining the defendants from interfering in the peaceful possession of the plaintiff over the suit property in any manner and from allotting the same to any other person.