- (1.) Heard Sri Lalit Kumar, learned Counsel for the petitioner. Petitioner is a plaintiff in Original Suit No. 650 of 2000, Suresh Chandra Manglik v. State of U.P. In the said suit petitioner has prayed for a relief in the nature of declaration to declare the free hold deed dated 11.8.1997 illegal, null and void in connection with nazul plot No. 131/451 (Nazul No. 131-G) Mohalla-Saraikona, Bulandshahar. In the said suit an application under Order I, Rule 10 CPC was filed by third parties for impleadment as defendants as in pursuance of the order of freehold dated 11.8.1997 a freehold deed dated 16.8.1992 was executed in their favour and in the event of suit being decreed their rights would be affected.
(2.) The above impleadment application has been allowed by the Court of first instance vide order dated 3.4.2010 which has been upheld by the Revisional Court vide order dated 24.7.2012.
(3.) The above two orders have been impugned in the writ petition.;