DINESH MEHTA,J. - (1.) By way of filing the present writ petition, the petitioner has challenged the order dated 28.02.2017 passed by learned Civil Judge, Revdar, District Sirohi (hereinafter referred to as 'Trial Court') whereby petitioner's application under Order 1, Rule 10 of the Code of Civil Procedure has been rejected.
(2.) The facts in brief are that the plaintiffs-respondents No.1 and 2 had filed a suit against Gram-Panchayat, seeking mandatory injunction, restraining them from interfering with his possession.
(3.) During the pendency of the suit, petitioner moved an application dated 04.01.2017 seeking his impleadment, inter alia contending that the plaintiffs have no right over the contentious property and the same belongs to Gram-Panchayat; the disputed land is situated near the land of the applicant (Babu Lal); and that he wants to take care of the cause of the public so also his individual rights, for which he should be impleaded as a party, else it would pre-judicially effect petitioner's right.;