J N SHANTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS writ petition is filed questioning the legality and validity of the order produced at Annexure-E dated 20-3-2003 passed by the Land Tribunal allowing the impleading application and permitting the 3rd respondent to come on record.

(2.) HAVING regard to the nature of the order impugned, the Addl. Govt. Advocate is directed to take notice on behalf of respondents 1 and 2 and he was heard in the matter.

(3.) THE 3rd respondent is neither the owner of the land nor filed application claiming grant of occupancy rights. In fact, no relief was sought against him before the land tribunal. The application for impleading seems to have been filed pursuant to the order dated 28. 3. 2001 in LRRP No. 3173/88 by which the tribunal was directed to reconsider the matter after giving opportunity to all the persons who have got interest in the land.