RAMAMANDIRA TRUST Vs. T MUNISWAMAPPA

JUDGEMENT

(1.) This Revision is directed against an order dated 15-10-1981 of the XIII Addl. City Civil Judge, Bangalore City, in L.A.C. No. 15 of 1981 pending on his file.

(2.) L.A.C. No. 155 of 1981 is a reference made to the Court below under S. 30 of the Land Acquisition Act, 1894, as amended by the Karnataka Act 17 of 1961 (the 'Act') .

(3.) During the pendency of that reference, this petitioner filed an application before the Court to permit it to come on record and participate in the reference. The learned Civil Judge has rejected that application by his order impugned here. A few facts which are relevant may be stated in brief;