Dr. Pushpendra Singh Bhati, J. - (1.) - These writ petitions under Article 226 and 227 of the Constitution of India have been preferred, in sum and substance, with the following prayers and for the sake of convenience, the prayer clauses are being taken from the leading case being S.B. Civil Writ Petition No. 2239/2017. "It is, therefore, most humbly and respectfully prayed that the writ petition filed by the petitioners may kindly be allowed by quashing the impugned order dated 21.11.2016 passed by the learned Civil Court, West, Bhilwara in pending suit No. 38/2013 and the application filed under Order 1 Rule 10 CPC to implead the petitioners as party defendants may kindly be allowed. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioners."
(2.) Learned counsel for the petitioner has come out with the specific submission that the respondent No. 1 claims to be in possession of the plot by virtue of a Patta issued by respondent No. 2 the Gram Panchayat.
(3.) Learned counsel for the petitioner submits that the respondent No. 1 is seeking an injunction that Gram Panchayat be prevented from issuing a Patta in favour of another person or in interfering with the rights arising out of the Patta granted.;