S.N. Aggarwal, J.@mdashAn application under Order 1 Rule 10 read with Section 151 C.P.C. filed by Pawan Kumar-applicant is coming up for
disposal by which the applicant wants to become a party in C.W.P. No. 14492 of 1998.
2. This writ petition was filed by some of allottees including Pushpa Rani for getting quashed the notice of forfeiture dated 6.3.1998 issued to these
allottees by Karnal Improvement Trust, Karnal, vide which these plots, price paid and the construction raised therein were forfeited for want of
payment by them of the amount outstanding against them. This Court vide interim order dated 11.9.1998, had restrained Karnal Improvement
Trust, Karnal from dispossessing the petitioners from the allotted shops on the condition that the petitioners deposit the amount allegedly
outstanding against them. All the allottee-petitioners complied with the Court order except Pushpa Rani.Thereafter, Karnal Improvement Trust,
Karnal, had filed an application to that effect in this Court, on which this Court vide order dated 13.12.2004 vacated the interim order dated
11.9.1998 relating to the property allotted to Pushpa Rani-petitioner.
3. Through the present application, it was prayed by Pawan Kumar-applicant who claims to be a tenant under Pushpa Rani that he be impleaded
as a party in the said writ petition and he be also permitted to deposit the amounts with Karnal Improvement Trust, Karnal on behalf of Pushpa
Rani-petitioner.
4. This application was not contested by the co-petitioners. However, Karnal Improvement Trust, Karnal filed to this application and it was
seriously contested.
5. Respondent-Karnal Improvement Trust, Karnal has taken the plea that originally the shop in dispute was allotted to the predecessor-in-interest
of Pushpa Rani-petitioner. Therefore, Pushpa Rani had only stepped into the shoes of her husband, on his death. The rights of the present applicant
are only subservient to the rights of the original al-lotee/owner/landlord.
6. I have considered the submissions advanced before me by the learned counsel for the parties and have also perused the record.
7. If the allottee ceases to be the owner on his failure to deposit the amount demanded by the respondent-trust, or for any other reason, the tenant-
applicant automatically ceases to have any interest in the suit property. It is not that Pushpa Rani or her legal heirs after her death have intentionally
failed to deposit the amount demanded by the respondent-trust, only for the purpose of getting evicted Pawan Kumar-applicant. Rather they
would suffer more by losing the ownership rights of the suit property. Since Pushpa Rani or her legal representatives, who are the landlords of
Pawan Kumar-applicant have not deposited the amount after the demand was made from her by the Karnal Improvement Trust, Karnal, Pawan
Kumar-tenant cannot be permitted to take the place of the owner. Neither he is legal heir of Smt. Pushpa Rani nor he is the allottee. He cannot
temper with the rights of the allottee nor he can act on their behalf. Therefore, he has no right to deposit the money on behalf of the legal
representatives of Pushpa Rani. It may be that legal heirs of Pushpa Rani are intentionally defaulting in depositing the money or that it may be in
their interest not to deposit but the applicant cannot be allowed to deposit the money on their behalf to affect the balance of their rights which they
know better.
8. I, therefore, come to the conclusion that neither Pawan Kumar-applicant is the necessary party to the present writ petition nor he can be
permitted to deposit the money on behalf of his landlord. This application appears to have been filed by him with a mala fide intention.
9. Otherwise also, it may be noticed that the writ petition was filed by Pushpa Rani-petitioner alongwith other allottees in the year 1998 to
challenge the order of resumption and dispossession of Plot No. 69 situated in New Retail Cloth/Wholesale Market, Karnal. Therefore, the
Hon''ble Division Bench of this Court vide interim order dated 11.9.1998 had directed the allottee-petitioners to deposit the amount outstanding
against them and their dispossession was stayed. All other allottees had deposited the amount demanded by the Karnal Improvement Tcust,
Karnal but only Pushpa Rani had failed to do so. On the application of the Karnal Improvement Trust, Karnal the Hon''ble Division Bench vide
order dated 13.12.2004 had withdrawn the protection of possession which ""was granted in favour of Pushpa Rani allottee-cum-owner of the said
shop. The umbrella of protection of possession has already been withdrawn by the Hon''ble Division Bench of this Court. Therefore, the grant of
present application filed by Pawan Kumar-tenant, this urt would go counter to the order passed by the Hon''ble Division Bench in this writ
''petition.From that angle also this application is not maintainable.
10. In view of the above, this application is dismissed.