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Impleadment of necessary parties–Surplus Land–Without impleading the appellants as parties the impugned order could not have been passed—Matter remitted for fresh consideration

Bysclaw

Apr 16, 2017

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Written Statement—Accepted after expiry of time fixed—No reason to justify the acceptance—Matter remitted back.
It is settled law that the defendant can raise mutually inconsistent pleadings in the written statement but it is for the Court to consider whether the case can be properly considered in deciding the issue.

By sclaw

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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.