IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 7327    OF 2011

(Arising out of SLP(C) No.4056/2009)

SHRIPAT MAHADU PATIL & ORS.                 Appellant(s)

                    :VERSUS:

CHIEF LAND & SURVEYOR, CIDCO LTD. AND ORS.  Respondent(s)

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

parties.

The suit (i.e. R.C.S. No.138/2008) is pending  

before  the  Trial  Court.  In  the  facts  and  

circumstances  of  this  case,  we  direct  that  the  

following Villagers be impleaded as defendants after  

the existing defendants in R.C.S. No.138 of 2008:

1. Kaluram Mahadu Thakur

2. Ashok Pundalik Patil

3. Anil Laxman Patil

4. Ram Chander Karavkar

5. Gunda Kuthiya Bhoir

6. Barku Dinkar Patil

-2-

The above newly impleaded defendants would be  

entitled  to  file  written  statements  within  eight  

weeks. Replications, if any, be filed within four  

weeks thereafter.  

In view of the order passed above, the order  

dated 28.8.2008 passed by the learned Civil Judge,  

Junior Division, Panvel in R.C.S. No.138 of 2008 and  

the order dated 24.10.2008 passed by the High Court  

of Bombay in Writ Petition No.7339 of 2008, are set  

aside. We request the learned Civil Judge, Junior  

Division,  Panvel  to  decide  the  said  suit  as  

expeditiously as possible.  

With the above observation and direction, this  

appeal is disposed of.  

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; August 23, 2011.