Sitaram And Ors vs Nathu Lal And Ors
2022 Latest Caselaw 473 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 15121/2015

1.      Sitaram S/o Late Shri Prabhudayal Parashar
2.      Radheyshyam S/o Late Shri Prabhudayal Parashar
        Both are R/o of Siwad Tehsil Chouth Ka Barwada, District
        Sawai Madhopur (Raj.)
                                                                  ----Petitioners
                                   Versus
1.      Nathu Lal S/o Govindram Parashar, R/o 3, Satyapath,
        Neemach Cant, District Mandsaur Mp
2.      Gram Panchayat Shiwad Tehsil Chauth Ka Barwada,
        District Sawaimadhopur, Through Sarpanch
                                                                ----Respondents

For Petitioner(s) : Mr. Kawal Singh Loha through VC For Respondent(s) : Mr. Prem Shanker Sharma through VC

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/01/2022

1. Matter comes up on an application (1/2021) filed by the

applicant Mahesh Chand praying therein that Mahesh Chand under

Order 1 Rule 10 of CPC be impleaded as respondent in the writ

petition.

2. It is contended by counsel for the applicant that in the writ

petition Nathu Lal has been arrayed as Respondent No.1. Applicant

has purchased the property from Nathu Lal by a registered sale

deed dated 13.06.2012 and he is necessary party in the writ

petition.

3. Counsel for the non-applicant has opposed the application.

4. I have considered the contentions.

(2 of 2) [CW-15121/2015]

5. Since applicant has purchased the property from Nathu Lal

and Nathu Lal was the necessary party in the writ petition,

applicant has stepped in the shoes of Nathu Lal, hence, application

under Order 1 Rule 10 of CPC is allowed. Applicant Mahesh Chand

is impleaded as Respondent No.3 in the writ petition.

6. Counsel for the petitioners is directed to file amended cause

title.

7. Office is directed to proceed further.

(PANKAJ BHANDARI),J

ARTI SHARMA /50

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