- (1.) HEARD learned Counsel for the parties.
(2.) THIS petition directed against the order dated January 20,1994 passed by the Additional Munsif and Judicial Magistrate No. 1, Jodhpur by which application of Abudl Rashid, respondent No. 5 for being impleaded as a party in the suit filed by the petitioner has been allowed. The petitioner is aggrieved by the said Order. The petitioner has filed a suit against respondent Nos. 1 to 4 alleging that he was a duly appointed principal of Juberia Tibbia Trust and respondent No. 1 Mujiburahman has been removed from that office before his appointment as Principal. He has sought injunction against respondent No. 1 from interfering with discharging duties as principal by the petitioner. Respondent No. 1 Mujiburahman has pleaded as his defence that the College in question which was founded by Jubria Tibbia Trust is a Waqf property which is now under the supervision of Rajasthan Board of Muslim Waqf and he has been duly appointed by the Education Committee appointed by the Waqf Board for the management of the College.
(3.) THE trial court finding that the applicant has sufficient interest in the lis has allowed the application.;