K.A. MATHEW Vs. S. RAMESH AND ORS.

JUDGEMENT

(1.) Petitioner has assailed order dated 14.3.2014 passed in Appeal No.723/2010 by the Karnataka Appellate Tribunal (hereinafter referred to as "Tribunal") (Annexure- A) to the writ petitions.

(2.) Briefly stated the facts are that petitioners had complained against the first respondent with regard to construction put up by the latter on his property. On that complaint, the second respondent- B.B.M.P., passed an order under sub-section (3) of Section 321 of the Karnataka Municipal Corporation Act, 1976 (hereinafter referred to as "Act") ordering demolishing of a portion of the building which was contrary to the plan of the building and the bye-laws. Being aggrieved by that order, first respondent has preferred Appeal No.723/2010 before the Tribunal. During the pendency of the appeal, petitioner filed an application under Order I, Rule 10 of the Code of Civil Procedure, seeking impleadment as respondent in that appeal. The Tribunal by the impugned order has dismissed that application. Being aggrieved by that order, present writ petitions have been preferred.

(3.) I have heard learned counsel for petitioner and perused the material on record.