Madhya Pradesh High Court
Aastha Swa Sahayata Samooh Sagar ... vs The State Of Madhya Pradesh on 18 April, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 20942 of 2022
(AASTHA SWA SAHAYATA SAMOOH SAGAR DISTRICT SAGAR (M.P.) Vs THE STATE OF MADHYA
PRADESH AND OTHERS)
Dated : 18-04-2023
Shri Dharmendra Soni, learned counsel for the petitioner.
Shri A.P. Singh, learned Government Advocate for the State.
Shri R.N. Shah, learned counsel for the intervenors.
Heard on IA No.14903/2022, which is the application for impleading new
respondent in the array of respondent under Order 1 Rule 10 of CPC.
It is contended in the application that the proposed intervenors have been found fit for allotment of the centers in Nagar Parishad, Distt Sagar and therefore, the petitioner is a necessary party inasmuch as their interest are involved in the present petition and therefore any other order passed in the present petition will have bearing on the interest of the proposed intervenors.
A perusal of the intervention application reflects that the proposed intervenors having been alloted the centers is now affected party and their participation in the proceedings is necessary for just and proper adjudication of the matter and any order in the present petition shall have bearing in the interest of the proposed intervenors.
Accordingly, IA No.14903/2022 is allowed.
Proposed intervenors are permitted to participate in the proceedings. List in the week commencing 01/05/2023.
IR, if any, to continue till the next date of hearing.
(MANINDER S. BHATTI) JUDGE Signature Not Verified Signed by: ASTHA SEN Signing time: 4/20/2023 1:02:14 PM 2 Astha Signature Not Verified Signed by: ASTHA SEN Signing time: 4/20/2023 1:02:14 PM