Executive Engineer Minor ... vs Chandulal Ramsingh Mahendra And ...
2022 Latest Caselaw 12948 Bom

                                                                                                     (1)                                                 5caf941.21

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                               CIVIL APPLICATION NO. 941/2021
                                                             IN
                                               FIRST APPEAL NO. 397 OF 2014
                                         WITH
                        CROSS OBJECTION NO. 17/2017
Executive Engineer, Minor Irrigation Division__ Vs. __Chandulal Ramsingh Mahendre
                                   thr L.Rs and anr
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Mr. A.S.Mehadia, Advocate for Respondent No.1
           Mr. M.A.Kadu, AGP for Respondent Nos. 2
           Mr. R.J.Shinde, Advocate for applicant/intervenor


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 13/12/2022

C.A.F. No. 941/2021 Civil Application No.941/2021 raises a claim that the applicants are the original legal heirs of Respondent No.1 Chandulal Ramsingh Mehendre and therefore needs to be brought on record as intervenor to intervene.

What is material to note is that First Appeal No. 397/2014 has already been disposed of by judgment dated 14.11.2019, considering which there is no question of the application being permitted, as there is no lis pending.

In case the applicants claim to be the real L.Rs of the original claimant/Respondent No.1, it would be open for them to file appropriate proceedings, before (2) 5caf941.21

the appropriate forum for a declaration in that regard and seek appropriate interim order therein.

The application is accordingly dismissed for the above reason.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:13.12.2022 17:28