AB GANI RATHER Vs. FAYAZ AHMAD KHAN

JUDGEMENT

(1.) THE respondent No. 1 has filed a suit for perpetual injunction against respondents 2 to 4 for restraining them from demolishing a small shed existing on his piece of land measuring 1 marlas comprising in Survey No. 27 min situated at Eidgah, Srinagar.

(2.) THE petitioner moved an application for being impleaded in the suit as party on the ground that he has also instituted a suit for permanent injunction against the respondents in respect of the land falling in Survey No. 27 min situated at Eidgah, and the land involved in the suit of the respondent No.1 is part of the land involved in the suit of the petitioner.

(3.) LEARNED Trial court, by its order impugned dated 10.6.2002, rejected the application of the petitioner on the ground that petitioner has failed to show as to how his rights or interests are at stake.