SAROJ DEVI AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner with a challenge to the order dtd. 19/10/2015 passed by the District Collector, Bhilwara, whereby the application filed by the present petitioner under Order 1 Rule 10 CPC for impleadment in the Revision Petition No.34/2015 was dismissed.

(2.) Heard and considered the submissions made by learned counsel for the parties.

(3.) Even after service of summons, no one puts in appearance on behalf of respondent No.4 and 5 who have filed the revision petition before the Court below.