SARFARAZ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition is directed against the order dated 01.10.2019, passed by learned Senior Civil Judge, Makrana, District Nagaur (hereinafter referred to as "the Trial Court"), vide which impleadment application filed by respondents No.7 to 9 has been allowed.

(2.) Concised facts pertaining to the present case are that the petitioners-plaintiffs have filed a suit for permanent injunction, seeking an order or restrain that respondent No.4-Mining Engineer be restrained from interfering in their mining activities.

(3.) In the suit aforesaid, the plaintiffs' cause of action has been the notice dated 01.05.2019 (Annex.4), vide which the Mining Engineer, Makrana had asked the plaintiffs to not to carry on mining activities unless, name of legal representatives of Ahmad Ali are included in the lease and the mine is mutated in their names.