NAWAL KISHORE DHAWAL Vs. THAKUR

JUDGEMENT

(1.) The petitioner on 20.10.1982, filed a petition under Order I Rule 10 of the Code of Civil Procedure (hereinafter referred to as 'the Code') in Title suit no. 9 of 1981 and prayed for being added as a party intervenor -defendant. The parties were heard and the court below by its order dated 3.10.1983 rejected the petitioner's application

(2.) The defendants opposite party, including the State of Bihar, filed their written statement and contested the suit. The case of defendant nos. 2 and 3 was that the plaintiff was not the Chela of Srigovind Deo Das.

(3.) Thus, from the cases of the plaintiff and the defendants as stated above, it is apparent and obvious that the main issue in the case was whether the plot in question had vested in the State of Bihar and whether the lease granted by the State of Bihar in favour of defendant no. 1 with regard to the plot in question on 19.11.1975 was a good lease and whether the plaintiff was entitled for a declaration that the defendant no. 1 had no right to start the mining operation over the plot in question.