Mangu Ram S/O Late Shri Panna Ram vs State Of Rajasthan
2022 Latest Caselaw 2466 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 9084/2021

Mangu Ram S/o Late Shri Panna Ram
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Anand Sharma with Mr. Namandeep Singh For Respondent(s) : Mr. Pranjul Chopra Mr. Prahlad Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

22/03/2022

The matter comes up on application No.1/2022 filed by the

applicant- Vikas Samiti Sultan Nagar seeking its impleadment as

party-respondent.

Reiterating the averments made in the application, learned

counsel for the applicant submitted that the petitioner has claimed

his right in the writ petition qua land of Khasra No.203 only

whereas, on account of an interim order of this Court dated

05.10.2021, regularization of Shanti Nagar Scheme carved out by

the Shanti Grah Nirman Sahakari Samiti on the land comprising of

Khasra No.201, 202, 203, 204, 205, 206 & 241/568, has been

stayed adversely affecting rights of its members. Learned counsel

relied upon a judgment of this Court in case of Nathuram Vs.

State & Ors.; 2015 WLC (Raj.) UC 404 in support of his

submission. He, therefore, prayed for impleadment of the Vikas

Samiti Sultan Nagar as party-respondent.

(2 of 2) [CW-9084/2021]

Learned counsel for the petitioner opposed the prayer.

Taking into consideration the contentions advanced by

learned counsel for the applicant, the unrebutted averments in the

application as also the law laid down by this Court in case of

Nathuram (supra), this Court is satisfied that the applicant is a

necessary party in the matter. Therefore, the application filed by

the applicant is allowed and the applicant is impleaded as

respondent No.11.

Learned counsel for the petitioner undertakes to file

amended cause title within a week.

List the matter on 05.04.2022 as prayed.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/28

Powered by TCPDF (www.tcpdf.org)