SMT. KISHORI DEVI Vs. ANIL GARG

JUDGEMENT

(1.) Petitioners are defendant Nos.1 to 4 in Original Suit No.31 of 2024 filed by plaintiffs/ Opp. Party Nos.1 to 3 for declaration of right, title and interest as well as for recovery of possession.

(2.) These petitioners filed a petition dtd. 16/7/2025 to implead the Deputy Commissioner, Seraikella-Kharsawan as party under Order I Rule 10(2) r/w Sec. 151 of CPC as a defendant on the plea that the suit was filed by non-tribal/ plaintiff(s) against the tribal with respect to the landed property. Subsequently the amendment petition was filed disclosing that they were not the members of the Schedule Tribe rather they were members of Scheduled caste.

(3.) The petition for impleadment has been rejected on the ground that the mandate of impleading the Deputy Commissioner in a suit was for members of Scheduled Tribes and not of Scheduled Castes.