Anjani Kumar Mishra - (1.) Heard Shri Kshitij Shailendra, learned counsel for the revisionists and Shri Vijay Prakash, learned counsel for the contesting-opposite party no. 1.
(2.) The instant revision is directed against the order dated 29.05.2019 passed by the Additional Civil Judge (Senior Division), Court No. 8, Ghaziabad, whereby an impleadment application filed by the revisionist being paper 22-C has been rejected. This application was filed in Original Suit No. 1172 of 2018 preferred by the opposite party no. 1 seeking a declaration in his favour on the basis of adverse possession over a plot of land situated in a Cooperative Housing Society, arraying the Nagar Nigam, Ghaziabad and M/s Jagriti Cooperative Housing Society Limited, as defendants.
(3.) The revisionists who claim to be members of the Cooperative Housing Society and since it was their case that the society was not properly contesting the suit, filed an application for their impleadment claiming that the land in suit is, in fact, a park, wherein the residents of the cooperative society have an interest.;