- (1.) None appears to press this application even in the revised list though Counsel for the petitioner respondent are present. Heard learned Counsel for the parties.
(2.) This application for impleadment on behalf of Waris Ali has been made with the allegation that the disputed property was owned by Koshal Chand Narain Das and on his death his son Ramdas and thereafter Ram Kishan Singh and on his death Veerpal Singh became its owner and he, vide registered sale deed of June, 2003, has transferred the disputed property in his favour and therefore, he is a necessary party.
(3.) Apart from the fact that title is not an issue in the present proceedings, there is no denial that the property stood under attachment where the Tahsildar is the receiver and he would be deemed to be in legal occupation of the premises till the attachment is lifted. There is no averment in the application that the attachment has been lifted.;