Vinod Kumar vs Anil Kumar Mathur And 30 Others
2022 Latest Caselaw 21092 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 11562 of 2022
 

 
Petitioner :- Vinod Kumar
 
Respondent :- Anil Kumar Mathur And 30 Others
 
Counsel for Petitioner :- Mahesh Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

The petitioner has approached this Court for being impleaded as third party defendant in the suit in the interest of public in view of the judgment of this Court dated 5.8.2017 passed in PIL No.43268 of 2010.

The prayer of the petitioner for being impleaded as necessary party was rejected by the trial court as well as the revisional court on the ground that he has no right with regard to property in dispute as he is not a necessary party.

Learned counsel for the petitioner could not show as to how the petitioner can be impleaded in the suit while he is not a necessary party.

In view thereof, there is no illegality in the impugned orders passed by the trial court as well as the revisional court.

The petition is accordingly dismissed.

.

(Vivek Chaudhary,J.)

Order Date :- 14.12.2022

Arjun/-