RAM LOCHAN SHARAN Vs. BALMUKUND YADAV

JUDGEMENT

(1.) THIS is an application against an order by which the petitioner's application to intervene and be added as a party to the suit has been rejected by the trial Court. Page 1716

(2.) THE plaintiffs had filed the suit for correction of revisional survey entry and consequently for declaration of their right, title and interest and possession in the property in question. THE defendants were the State of Bihar and the Anchal Adhikari as well as the Gram Panchayat concerned. THE intervener wants to intervene in the said suit on the grosdund that the land in question is a public pathway and he has a right to use the said land and he had been using that land since long. He had moved the State for removal of encroachment made by the plaintiffs. A proceeding for encroachment had been initiated and, accordingly, he was a necessary party in the suit. THE plaintiffs have appeared before this Court. Heard the parties.