SHIVAPRASAD NAVADA Vs. LEONARD FERNANDES & OTHERS

JUDGEMENT

(1.) The petitioner in this writ petition calls in question an order of the Karnataka Appellate Tribunal declining to permit the petitioner to get into the proceedings as party respondent.

(2.) The petition is filed on the ground that the proceedings initiated against the respondent Nos.1 and 2 emanated from a complaint that is lodged by the petitioner. Pursuant to the said complaint notices under Sec. 321(1) and (2) of the Karnataka Municipal Corporations Act, 1976 ('KMC Act' for short) are issued to the BBMP. These notices are called in question by respondent Nos.1 and 2 before the Tribunal. It is in these proceedings, the petitioner files an application seeking his impleadment into the proceedings on the ground that he is the complainant. The Tribunal rejects the same, by the impugned order, on the ground that he is not a proper and necessary party to these proceeding. It is this order that is called in question in these proceedings.

(3.) Heard Sri.S.Sriranga, learned counsel appearing for petitioner, Sri.Cyril Prasad Pais, learned counsel appearing for respondent Nos.1 and 2 and Sri.T.M.Venkata Reddy, learned counsel appearing for respondent Nos.3 to 6.