AJAY KUMAR MITTAL, J. - (1.) IN this Civil Revision Petition filed under Article 227 of the Constitution of INdia, prayer is for quashing impugned order dated 27.3.2006 passed by Civil Judge (Senior Division), Gurgaon, whereby the application for impleading District Election Officer, Panchayat and State of Haryana through Collector/Deputy Commissioner as party has been allowed.
(2.) THE learned counsel for the petitioner has not been able to pinpoint any illegality in the impugned order. No prejudice is shown to have been caused to the petitioner by the aforesaid order. THEre is no merit in the revision petition and the same is dismissed.;