MANOJ KUMAR Vs. PATNA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard the learned counsel, Mr. Rakesh Narain Singh appearing on behalf of the petitioner and the learned counsel, Mr. Rajesh Mohan appearing on behalf of the respondent No. 2. By the impugned order dated 2.11.2006, the learned Munsif, Patna City allowed the application filed by the respondent Nos. 2 and 3 under Order 1, Rule 10 C.P.C. for being added as party in Title Suit No. 25 of 1974.

(2.) This application under Article 226 is heard treating the same as an application under Article 227 of the Constitution of India.

(3.) It appears that the plaintiff-petitioner filed the aforesaid suit for permanent injunction against the respondent No. 1, Patna Municipal Corporation from dispossessing the plaintiff from the land and from stopping the plaintiff from planting the trees according to the lease.