Dilip Gupta, J. - (1.) THIS petition seeks the quashing of the order dated 1st December, 2011 passed by the Revisional Court on the application filed by the petitioner for being impleaded as a revisionist.
(2.) IT transpires from the records of the writ petition that SCC Suit No. 13 of 1993 was filed by Gopal Krishna Gangal (respondent No.1 in this petition) against Rakesh Kumar Sharma (respondent No.2 in this petition) for eviction and recovery of arrears of rent. The Suit was decreed by the Judge, Court of Small Causes, Aligarh on 7th September, 2002 against which Rakesh Kumar Sharma filed Revision on 7th November, 2002 which was registered as Civil Revision No. 28 of 2003 which is pending disposal. During the pendency of the Revision, the petitioner moved an application for being impleaded as a revisionist for the reason that he is in possession of the shop on the basis of a lease deed dated 26th September, 2002 executed by the landlord Gopal Krishna Gangal in his favour after Rakesh Kumar Sharma handed over possession of the shop to him on 26th September, 2002.
(3.) THE Revisional Court has rejected this application for the reason that the document dated 26th September, 2002 said to have been executed by Gopal Krishna Gangal in favour of Rakesh Kumar Sharma is not a registered document and in coming to this conclusion the Revisional Court has relied upon the decision of this Court in Furkan Ahmad Vs. Sayed Ahmed Raza & Ors. : AIR 1995 All 337.;