SATAY NARAYAN GAUR Vs. ANJANA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner-defendant under Article 226 and 227 of the Constitution of India challenging the order dtd. 8/8/2024 (Annex.3) passed by learned Additional District Judge, Jodhpur in Case No. 173/2014, whereby the application under Order I Rule 10 of the Code of Civil Procedure, 1908 ('CPC') filed by the petitioner-defendant, has been rejected.

(2.) The writ petition has been preferred with the following prayers:

(3.) Briefly stated, the facts of the case are that plaintiff/respondent no. 1 filed a suit (Annex.1) for possession, permanent injunction and recovery before the learned District Judge for the plot situated at Khasra No. 734. Jhalamand Circle, near Saraswati Nagar, Jodhpur in response to which the petitioner/ defendant no. 1 and defendants/respondents no. 2 to 4 filed their reply. In the meanwhile, the petitioner preferred an application (Annex.2) under Order I Rule 10 of the CPC, seeking impleadment of the Sub-Registrar Office, Jodhpur and the Additional Collector (Agriculture Land Conversion), Jodhpur as defendant no. 5 and 6 respectively.