Mehinder Singh Sullar, J. - (1.) TERSELY , the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, are that, initially, respondent No. 1 -plaintiff Mahipal Singh son of Rawat Singh (for brevity "the plaintiff"), has instituted the civil suit (Annexure P2), for a decree of permanent injunction, restraining respondent No. 2 -defendant Gram Panchayat (for short "the defendant -GP"), from interfering in his possession over the suit land. The defendant -GP has contested the suit, filed written statement (Annexure P3) stoutly denied all the allegations contained in the plaint and prayed for dismissal of suit. Sequelly, the GP passed a resolution dated 29.12.2009 (Annexure P4) and leased out its land for establishment of Central University. Consequently, the petitioner -Central University of Haryana (for brevity "the petitioner -University") moved an application (Annexure P8) to implead it as a party (defendant) to contest the main suit, under Order 1 Rule 10 read with Section 151 CPC. The plaintiff refuted its prayer, filed the reply (Annexure P9), strongly denied all the allegations contained in the application and prayed for its dismissal.
(2.) THE trial Court dismissed the application (Annexure P8) filed by the petitioner -university to implead it in the main suit as a defendant, by way of impugned order dated 19.7.2012 (Annexure P1). Aggrieved thereby, the petitioner -University has preferred the present petition, invoking the superintendence jurisdiction of this Court under Article 227 of the Constitution of India.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after considering the entire matter deeply, to my mind, the instant petition deserves to be accepted in this respect.;