G RAJASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) MATTER is listed for orders. Two impleading applications are filed in addition to the one for vacating the stay. All the applications are taken up together for consideration. Petition is also taken up for final disposal with consent of the learned counsel.

(2.) LEARNED counsel on either side argued both on the I. As. as well as on the main matter to save time. ORDER ON I. A. NO. 1 FOR IMPLEADING

(3.) ONE M/s. Mineral Enterprises Private Limited seeks to come on record in the given set of circumstances. According to the affidavit, the impugned lands measuring 515. 98 acres are notified in terms of Notification dated 15-6-1999. The Government without following the procedure prescribed in law decided to approve the grant of mining lease in favour of one of the aspirants, and, that was challenged by the petitioner in WP No. 31728 of 2001. A writ appeal was filed, and, in the writ appeal the order of the learned single Judge was confirmed with slight modification. In these circumstances, the impleading applicant says that it has some interest in the matter, and, therefore wants to come on record.