Anil Kumar, J. - (1.) Heard Shri Brijesh Yadav "Vijay", learned counsel for the petitioners, learned Standing Counsel appearing for the opposite party No. 2, Shri Azad Khan, learned counsel for the opposite party No. 3 and perused the record.
(2.) By means of the present writ petition, the petitioners have challenged the impugned order dated 30.11.2015 passed by Additional District Judge, Court No. 2, Sultanpur by which the petitioners' application for impleadment in Regular Suit No. 192/97 has been rejected.
(3.) Facts in brief of the present case are that opposite party No. 4/Daya Ram filed a suit for permanent injunction in respect of the property mentioned in paragraph 3 of the plaint, which reads as under: - - JUDGEMENT_42_LAWS(ALL)3_2016.jpg;