Jhallu vs Manoj
2023 Latest Caselaw 2067 MP

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                          IN    THE     HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                   BEFORE
                                     HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                          ON THE 6 th OF FEBRUARY, 2023
                                         MISC. PETITION No. 1341 of 2022

                         BETWEEN:-
                         JHALLU S/O SULLI BRAMHAN, AGED ABOUT 64 YEARS,
                         OCCUPATION: AGRICLTURIST R/O VILLAGE DERI,
                         TEHSIL AND DISTRICT CHHATARPUR (MADHYA
                         PRADESH).

                                                                            .....PETITIONER
                         (BY SHRI ANOOP KUMAR SAXENA - ADVOCATE FOR PETITIONER)

                         AND
                         1.    MANOJ S/O BRAJLAL KORI R/O VILLAGE DERI,
                               TEHSIL AND DISTRICT CHHATARPUR (MADHYA
                               PRADESH).

                         2.    PRAKASH S/O BRAJLAL KORI R/O VILLAGE DERI,
                               TEHSIL AND DISTRICT CHHATARPUR (MADHYA
                               PRADESH).

                         3.    GADUWA S/O RAJOLA AHIRWAR R/O VILLAGE
                               DERI, TEHSIL AND DISTRICT CHHATARPUR
                               (MADHYA PRADESH).

                         4.    KAILASHIYA W/O GADUWA AHIRWAR     R/O
                               VILLAGE   DERI, TEHSIL AND   DISTRICT
                               CHHATARPUR (MADHYA PRADESH).

                         5.    LAXMI PRASAD S/O SULLI BRAMHAN R/O
                               VILLAGE  DERI,  TEHSIL AND   DISTRICT
                               CHHATARPUR (MADHYA PRADESH).

                         6.    LEELA S/O SULLI BRAMHAN R/O VILLAGE DERI,
                               TEHSIL AND DISTRICT CHHATARPUR (MADHYA
                               PRADESH).

                         7.    KASHI PRASAD S/O SULLI BRAMHAN R/O
                               VILLAGE  DERI,  TEHSIL AND   DISTRICT
                               CHHATARPUR (MADHYA PRADESH).
Signature Not Verified
Signed by: VINOD KUMAR
TIWARI
Signing time: 2/8/2023
1:13:47 PM
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                         8.    STATE    OF    M.P.   THROUGH          COLLECTOR
                               C H H A T A R P U R DISTRICT          CHHATARPUR
                               (MADHYA PRADESH).

                         9.    VIJAY KUMAR JAIN S/O PREMCHANDRA JAIN
                               R/O NEAR PANNA NAKA, DERA PAHADI,
                               CHHATARPUR,   TEHSIL    AND  DISTRICT
                               CHHATARPUR (MADHYA PRADESH).

                                                                                       .....RESPONDENTS
                         (BY SHRI AMIT KHATRI - ADVOCATE FOR RESPONDENTS NO. 3, 4 AND 9)

                               This petition coming on for admission this day, th e court passed the
                         following:
                                                             ORDER

Petitioner has filed this petition under Article 227 of the Constitution of

India challenging order dated 02.03.2022, by which application filed by petitioner for impleading purchaser as party in the case was dismissed.

2 . Appellate Court has dismissed the application on the ground that principle of lis pendence is applicable. Therefore, purchaser will be bound by judgment and decree which will be passed in the case.

3. This Court does not find any error in the order passed by the appellate Court. Miscellaneous petition filed by the petitioner is dismissed.

(VISHAL DHAGAT) JUDGE vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 2/8/2023 1:13:47 PM