BABULAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition is directed against the order dtd. 16/9/2018, passed by the learned Addl. District Judge No. 2, Udaipur (hereinafter referred to as the appellate Court or Court below), vide which petitioner's application dtd. 23/3/2018 has been rejected.

(2.) The facts in nut shell are that the petitioner had filed a suit in the year 2002 seeking declaration impleading State Government and Tehsildar etc. as defendants. The suit so field by the petitioner came to be dismissed by the trial Court vide its order dtd. 8/2/2012, whereagainst the petitioner had filed an appeal before the Court below.

(3.) During the pendency of the appeal, the petitioner moved the subject application dtd. 23/3/2018 and sought to implead Municipality, Bhinder as a defendant No. 4.