ROOPCHAND Vs. DISTRICT COLLECTOR, ALWAR

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners challenging the order dtd. 1/9/2022 of the learned trial Court, whereby the application filed on behalf of the applicantrespondents under Order 1 Rule 10 C.P.C. was allowed.

(2.) Brief facts of the case are that the petitioner-plaintiff filed a suit before the learned trial Court against the respondent No. 1 to 3 for declaration and permanent injunction. During pendency of the said suit, the respondent No.4 filed an application under Order 1 Rule 10 C.P.C. for impleading him as party-defendant in the suit proceedings on the ground that the land belongs to the Chharagah land and the nature of the land is Chharagah land, The respondent No.4 has also filed a writ petition before this Court (D.B. Civil Writ Petition (PIL) No.7844/2022) in which this Court has directed the respondent No.4 to submit a representation before the Public Land Protection Cell (District Magistrate), it was further mentioned in the application that the said representation is pending before the District Magistrate, therefore the petitioner is necessary party. The learned trial Court allowed the application vide its order dtd. 1/9/2022.

(3.) Being aggrieved by the order dtd. 1/9/2022, the petitioners-plaintiffs have filed the present writ petition challenging the order dtd. 1/9/2022.