KULDEEP KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Civil Writ Petition has been preferred claiming the following reliefs:-

(2.) The present writ petition assails the impugned order dtd. 10/10/2014 (Annex.7) passed by the SDO (Revenue) Sri Karanpur, District Sri Ganganagar in Case No.88/2012 (26/2001) Harmel Kaur and Ors. v. Jagraj Singh and Ors., whereby the application under Order 6 Rule 17 CPC preferred by respondents No.2 and 3 for amending the suit and the application under Order 1 Rule 10 (2) CPC for impleading Babu Singh, the present petitioner as party respondent in the main suit were allowed.

(3.) Aggrieved by the said order, a revision petition, bearing case No.6086/2017, titled Kuldeep Kaur and Anr. v. Harmel Kaur and Ors. was preferred under Sec. 230 of the Rajasthan Tenancy Act, 1955 before the Board of Revenue, which was dismissed vide order dtd. 05/8/2019 (Annex.10).