- (1.) HEARD learned counsel for the appellant.
(2.) THE respondents no. 3 and 4 herein have approached this Court by way of S.B. Civil Writ Petition No. 11113/2013 seeking interference with the departmental investigation and the eventual order dated 27.8.2013 dissolving the elected committee of the Banswara District Cricket Association (for short, hereinafter referred to as "the Association") and appointing an ad hoc committee under section 24(1)(a) of the Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005 (for short, hereinafter referred to as "the Act"). As the averments in the writ petition would disclose, the process culminating in the said decision was on the basis of a complaint filed by certain individuals including the appellant -herein and following an investigation conducted by the respondent no. 2. The appellant filed an application under Order 1 Rule 10 of the Code of Civil Procedure (for short, hereinafter referred to as "the Code") read with section 151 of the Code for impleading himself as a party -respondent in the writ petition contending in essence that if the order dated 27.8.2013 is interfered with, it would adversely affect him and that accordingly, he is a necessary party. By the order impugned in the instant appeal, the prayer though rejected, the appellant has been allowed to intervene in the matter.
(3.) MR . Purohit has urged that as the investigation into the illegalities accompanying the election of the executive body of the Association had been made on a complaint lodged inter -alia by the appellant, he is essentially a necessary party in the writ proceedings and thus, the learned Single Judge has erred in law and on facts in rejecting his prayer for impleadment.;