S.C.RAJENDRAN Vs. V.SUDHINDRANATH

JUDGEMENT

(1.) This intra court appeal is filed challenging the order dtd. 29/11/2021 passed by the learned Single Judge of this Court in W.P.No.12792/2021.

(2.) Heard the learned Counsel for the parties and also perused the material available on record.

(3.) Brief facts that would be necessary for the purpose of disposal of this appeal are, respondent no.1 herein had filed an interlocutory application to implead him in an appeal filed by the appellants herein before the Karnataka Appellate Tribunal (for short, 'the Tribunal') in Appeal No.788/2019, against the order passed by respondent no.2 under Sec. 321(3) of the Karnataka Municipal Corporations Act, 1976 (for short, 'the Act'), and the said application was dismissed by the Tribunal by its order dtd. 8/4/2021. Being aggrieved by the same, respondent no.1 had filed W.P.No.12792/2021 before this Court contending that he was the complainant in the proceedings which had resulted in passing of an order under Sec. 321(3) of the Act, and therefore, he was a just and necessary party to the proceedings before the Tribunal.