NARINDER SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) Though instant writ petitions have been clubbed with the Appeal, being C2A no.94/2016 yet, given the controversy involved in these writ petitions, it would be appropriate to take up them for final disposal herein after. OWP no. 808/2016

(2.) While appeal against judgment and decree dated 5th February 2016, was pending adjudication before the learned Appellate court, the present petitioner made an application under Order 1, Rule 10 of Code of Civil Procedure, seeking his impleadment as party respondent therein, on the edifice of aforesaid sale agreement, whereby he claims to have purchased land measuring 10 Kanals out of the whole orchard in musha.

(3.) Learned appellate court vide order dated 10th May 2016, dismissed two applications filed under Order 1, Rule 10 CPC, by present petitioner and one Atif Ahmad Malik (petitioner in OWP no.810/2016). Aggrieved of this order, petitioner knocks at portals of this Court with writ petition on hand under Article 226 of the Constitution of India read with Section 104 of the Constitution of J &K State, seeking quashment of aforesaid order, by writ of certiorari.