B.G.SATHYENDRANATH Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) An appeal was filed before the Karnataka Appellate Tribunal (for short, 'the Tribunal') challenging the grant made in favour of one G. Kalappa Reddy by the Special Deputy Commissioner. In the said appeal, an application for impleading was filed by a Society contending that the land granted to it was also a subject matter of the grant that had been made in favour of G. Kalappa Reddy.

(2.) The Tribunal, after hearing the parties, came to the following conclusion:

(3.) In my view, since the Society claims that it has interest in the subject matter of the appeal, it would be a necessary party and therefore, the order permitting to implead cannot be interfered with.