RATAN LAL Vs. MUNICIPAL CORPORATION JODHPUR

JUDGEMENT

(1.) By way of present writ petition, the petitioner has challenged the order dtd. 2/3/2019, whereby learned Additional District Judge, No.4, Jodhpur Metropolitan, Jodhpur (hereinafter referred to as, 'the Trial Court') has allowed the respondents' impleadment application dtd. 27/11/2018.

(2.) The facts appertain are that the petitioner-plaintiff filed a suit for injunction and mandatory injunction, inter alia, stating that his predecessor and after him, the petitioner has been having possession over the land and thus, the Municipal Corporation be restrained from interfering in his peaceful possession.

(3.) During the pendency of the suit aforesaid, the respondents Nos.4 to 12 herein moved an impleadment application, inter alia, stating that the subject land is covered by a patta granted in favour of their predecessors Rampyari Devi and Shanti Devi and any order passed in the suit will adversely affect their rights and hence, they are necessary parties in the suit.