A.N. Jindal, J. - (1.) THE Petitioner Surat Singh had filed a suit against Dharambir Patwari and Dalbir Singh seeking injunction restraining them from raising any construction so as to block his widow. But, during the pendency of the suit it was informed by the Petitioner that the Municipal Council, Hansi in connivance with the Respondents had raised illegal construction and chocked the window in question in order to include the public street into the houses of Defendants and also raised illegal toilets in the public street. Thus, the Petitioner moved an application under Order 1 Rule 10 Code of Civil Procedure for impleading Municipal Council, Hansi as party Defendant before the trial court which was dismissed.
(2.) ARGUMENTS heard. Record perused. The Petitioner appears to be on the wrong track. Earlier he had filed an application under Order 6 Rule 17 Code of Civil Procedure without filing the application under Order 1 Rule 10 CPC. The said application being mis -conceived was dismissed on 7.1.2010. The said order was never challenged by the Petitioner by way of any revision petition. Thereafter, he moved an application under Order 1 Rule 10 Code of Civil Procedure for impleading Municipal Council, Hansi as party -Defendant, but without claiming amendment of the plaint qua the allegations against Municipal Council, Hansi. Thus, the application for impleading the Municipal Council, Hansi is certainly mis -conceived.
(3.) NO grounds to interfere.;