- (1.) Heard on admission.
(2.) This intra -court appeal is directed against the order dated 17.8.2015 passed by the learned Single Judge of this High Court, whereby he has dismissed appellants' S.B.Civil Writ Petition No.8112/2015.
(3.) The respondent no.4 preferred a suit for declaration and correction in the record of rights against Sewaram and Munnaram in respect of land measuring 6 bighas 16 biswas comprising khasra no.2409 (new khasras no.1594, 1595 and 1596) before the Assistant Collector, Nagaur. Tulsiram had purchased half share in the land in question from Munnaram. He therefore filed an application for impleading him as party -defendant in the suit, which was allowed by the trial court vide order dated 14.5.1976. During the pendency of suit, Tulsiram died and his legal representatives were directed to be taken on record.;