(1.) The present writ petition has been preferred against the order passed by learned Subordinate JudgeVI, Hazaribag, dated 10th May, 2010 below an application preferred by the present Petitioner under Order I Rule 10 of the Code of Civil Procedure read with Section 151 of the Code of Civil Procedure for joining as a party Defendant in title suit, preferred by the Respondents, bearing Title Suit No. 38 of 2007.
(2.) Having heard learned Counsels for both sides and looking to the facts and circumstances of the case, it appears that:
(3.) The writ petition is, hereby, allowed and disposed of.