D. SANTOSH KUMAR Vs. ASHWIN MAHENDRA

JUDGEMENT

(1.) As extreme urgency is claimed by the learned counsel for the appellant, the appeal is taken up for hearing at 2.30 p.m. Heard the learned counsel for the appellant.

(2.) I.A.No.2/2023 is filed by the appellant seeking permission to prefer the present appeal challenging the order dtd. 27/7/2023 passed in W.P.No.12339/2023 as he was not a party to the said writ petition. For the reasons stated in the affidavit accompanying the application, I.A.No.2/2023 is allowed.

(3.) On perusal of the impugned order and considering the grounds urged in the appeal, we deem it appropriate to issue notice only to respondent Nos.2 to 5. Sri S.S.Mahendra, the learned Additional Government Advocate accepts notice for respondent Nos.2 to 5.