- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) With the consent of learned counsel appearing for the parties, this petition is being decided at the admission stage itself.
(3.) Under challenge in this petition is an order dated 21.05.2018 passed by the Additional District Magistrate (Judicial), District-Unnao, whereby the application made by the petitioner seeking his impleadment under Order I Rule 10 of the Civil Procedure Code in the case instituted under section 198(4) of U.P.Z.A. and L.R. Act has been rejected.;