Madhya Pradesh High Court
Jhallu vs Manoj on 6 February, 2023
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 6 th OF FEBRUARY, 2023
MISC. PETITION No. 1341 of 2022
BETWEEN:-
JHALLU S/O SULLI BRAMHAN, AGED ABOUT 64 YEARS,
OCCUPATION: AGRICLTURIST R/O VILLAGE DERI,
TEHSIL AND DISTRICT CHHATARPUR (MADHYA
PRADESH).
.....PETITIONER
(BY SHRI ANOOP KUMAR SAXENA - ADVOCATE FOR PETITIONER)
AND
1. MANOJ S/O BRAJLAL KORI R/O VILLAGE DERI,
TEHSIL AND DISTRICT CHHATARPUR (MADHYA
PRADESH).
2. PRAKASH S/O BRAJLAL KORI R/O VILLAGE DERI,
TEHSIL AND DISTRICT CHHATARPUR (MADHYA
PRADESH).
3. GADUWA S/O RAJOLA AHIRWAR R/O VILLAGE
DERI, TEHSIL AND DISTRICT CHHATARPUR
(MADHYA PRADESH).
4. KAILASHIYA W/O GADUWA AHIRWAR R/O
VILLAGE DERI, TEHSIL AND DISTRICT
CHHATARPUR (MADHYA PRADESH).
5. LAXMI PRASAD S/O SULLI BRAMHAN R/O
VILLAGE DERI, TEHSIL AND DISTRICT
CHHATARPUR (MADHYA PRADESH).
6. LEELA S/O SULLI BRAMHAN R/O VILLAGE DERI,
TEHSIL AND DISTRICT CHHATARPUR (MADHYA
PRADESH).
7. KASHI PRASAD S/O SULLI BRAMHAN R/O
VILLAGE DERI, TEHSIL AND DISTRICT
CHHATARPUR (MADHYA PRADESH).
Signature Not Verified
Signed by: VINOD KUMAR
TIWARI
Signing time: 2/8/2023
1:13:47 PM
2
8. STATE OF M.P. THROUGH COLLECTOR
C H H A T A R P U R DISTRICT CHHATARPUR
(MADHYA PRADESH).
9. VIJAY KUMAR JAIN S/O PREMCHANDRA JAIN
R/O NEAR PANNA NAKA, DERA PAHADI,
CHHATARPUR, TEHSIL AND DISTRICT
CHHATARPUR (MADHYA PRADESH).
.....RESPONDENTS
(BY SHRI AMIT KHATRI - ADVOCATE FOR RESPONDENTS NO. 3, 4 AND 9)
This petition coming on for admission this day, th e court passed the
following:
ORDER
Petitioner has filed this petition under Article 227 of the Constitution of India challenging order dated 02.03.2022, by which application filed by petitioner for impleading purchaser as party in the case was dismissed.
2 . Appellate Court has dismissed the application on the ground that principle of lis pendence is applicable. Therefore, purchaser will be bound by judgment and decree which will be passed in the case.
3. This Court does not find any error in the order passed by the appellate Court. Miscellaneous petition filed by the petitioner is dismissed.
(VISHAL DHAGAT) JUDGE vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 2/8/2023 1:13:47 PM