BANWARI LAL BHIMSARIA SON OF LATE SHYAM SUNDAR BHIMSARIA Vs. STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVERNMENT OF BIHAR

JUDGEMENT

(1.) An intervention application has been filed by one Sanjeev Kumar Tulsyan.

(2.) Heard Mr. S.D.Sanjay, learned counsel for the intervenor. To the straight question put by the Court about his interest in the property in dispute in the writ petition, learned counsel very fairly states that he has no interest in the property. He is merely a neighbour raiyat, as such, has no legal interest in the litigation or lis.

(3.) In view of this, the intervention is thoroughly misconceived and is dismissed. Yet, learned counsel insists on Court asking the petitioner to establish his title. In other words, the intervention has been set up by the Sub-Divisional Officer to defend his cause, which again is apparently not a bona fide exercise and as such not acceptable to this Court.