- (1.) Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) The suit (i.e. R.C.S. No.138/2008) is pending before the Trial Court. In the facts and circumstances of this case, we direct that the following Villagers be impleaded as defendants after the existing defendants in R.C.S. No.138 of 2008: 1. Kaluram Mahadu Thakur 2. Ashok Pundalik Patil 3. Anil Laxman Patil 4. Ram Chander Karavkar 5. Gunda Kuthiya Bhoir 6. Barku Dinkar Patil ;