ANOOP SINGH Vs. HARI SINGH

JUDGEMENT

(1.) This writ petition has been filed by the plaintiff challenging the order dtd. 4/7/2018, whereby the application filed under Order 1 Rule 10 CPC has been allowed and the applicants who moved application for impleadment in suit as defendants namely Surendra Singh and others have been arrayed as defendants of the suit.

(2.) Learned counsel for the petitioner submitted that the present petitioner has filed suit against defendant Hari Singh, State of Rajasthan through District Collector, Bharatpur and one Sandeep, wherein prayer was made for decreeing the suit in the nature of permanent injunction and restraining the defendants from dispossessing the petitioner and further not to create any hindrance in use of the said property.

(3.) Learned counsel for the petitioner submitted that an application under Order 1 Rule 10 CPC was filed and the petitioners raised objection about impleadment of these persons as party in the suit.