ANAND GUPTA P. S/O LATE P S NARAYANA SETTY Vs. THE CHIEF SECRETARY, GOVT. OF KARNATAKA, VIDHANA SOUDHA, BANGALORE-560001 AND OTHERS

JUDGEMENT

(1.) IN this writ petition, petitioner is challenging the order dated 06.04.2011 passed by the Additional District Judge, Tumkur, in Arbitration Case No.2/2007 thereby dismissing I.A.No.1 filed by the petitioner under Order I Rule 10 CPC seeking his impleadment as additional respondent.

(2.) PROCEEDINGS in Arbitration Case No.2/2007 are initiated by the National Highways Authority of India against the 8th respondent herein aggrieved by the award dated 15.02.2007 passed by the Arbitrator - the Deputy Commissioner, Tumkur determining the amount of compensation payable to the acquired lands in terms of the provisions contained under the National Highways Act, 1956.

(3.) PETITIONER claims to be the purchaser of a portion of the acquired land under an Agreement of Sale dated 22.10.1997. He also relied upon a General Power of Attorney stated to have been executed by the 8th respondent on 06.10.2005 in continuation of another General Power of Attorney dated 14.09.1998.