Babu vs Bor Ajmer And Ors
2023 Latest Caselaw 2515 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 4561/2001

Babu
                                                                       ----Petitioner
                                        Versus
Bor Ajmer And Ors
                                                                     ----Respondent

For Petitioner(s) : Mr. Murari Lal Sharma S/o Babu lal petitioner For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

28/02/2023

The matter comes up on an application (IA No.1/2022) filed

by the applicant, Municipal Board Nagar, Bharatpur under Order 1

Rule 10 C.P.C for impleadment as a party respondent.

In the application(IA No.1/2022), it is stated that the land in

question is an Escheat property and the same is in possession of

the Government since 22.03.1973 and is duly recorded in

Siwaichak vide Mutation No.1681 dated 30.07.1999.

Considering the facts and grounds mentioned in the

application, this Court is of the view to allow the application.

Accordingly, the application is allowed. The Municipal Board,

Nagar, District Bharatpur is ordered to be impleaded as party

respondent No.5. The amended cause-title filed with the

application is taken on record.

Petitioner is directed to serve a copy of the writ petition to

newly added party-Municipal Board Nagar, District Bharatpur

within a period of two weeks.

                                                                          (2 of 2)                     [CW-4561/2001]



                                         Newly       added   respondent-party,           Municipal   Board   Nagar,

District Bharatpur is granted four weeks' time to file reply to the

writ petition.

List this matter after six weeks.

(GANESH RAM MEENA),J

ARTI SHARMA /29

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