ANIL KUMAR,J. - (1.) Heard Shri Ram Ujagir Verma, learned Counsel for the petitioner, Shri, Bajrangi Verma, learned counsel for the respondent and perused the record.
(2.) By means of the present writ petition, the petitioners have challenged the impugned order dated 01.09.2016 passed by opposite party No. 1/District Judge, Ambedkar Nagar thereby dismissing the revision as well as order dated 04.07.2016 passed by opposite party No. 2/Civil Judge (S.D.), Ambedkar Nagar by which an application for impleadment has been rejected.
(3.) Facts in brief of the present case are that plaintiff/Shri Ram Charittar (now deceased) had filed a suit for permanent injunction registered as Regular Suit No. 1395 of 1995 in the Court of Civil Judge (S.D.), Ambedkar Nagar. Thereafter, on 14.05.2008 petitioners moved an application under Order 1, Rule 10(2) CPC for impleadment as a party in the said suit. The said application was rejected by order dated 04.07.2016 with the following observations:- ...[VERNACULAR TEXT OMITTED]...;