DINESH MEHTA,J. - (1.) By way of the present writ petition, petitioners have laid challenge to the order dated 21.08.2017 passed by Senior Civil Judge, Sachore, District Jalore whereby petitioners' application, seeking impleadment has been rejected.
(2.) The facts of the case in brief are that the Municipal Board, Sachore had filed a suit against one Faglu Ram, seeking cancellation of the registered patta issued in his favour, interalia contending that the said patta has been wrongly issued to him.
(3.) During the pendency of the said suit, the petitioners submitted an application dated 30.09.2016, seeking their impleadment in the suit proceedings. While submitting the application, the petitioners - applicants indicated that the subject land is in their possession and their residential house is constructed thereupon.;