THE SCHEDULED CASTE (HARIJAN), HOUSE BUILDING CO-OPERATIVE SOCIETY LIMITED Vs. STATE OF KARNATAKA, DEPARTMENT OF CO-OPERATION AND ORS.

JUDGEMENT

(1.) Heard the learned Senior Advocates, Shri Vivek Reddy appearing for the Counsel for the petitioner and Shri Jayakumar S. Patil, appearing for the Counsel for the respondent.

(2.) The learned Senior Advocate Shri Reddy is pressing an application seeking to implead an applicant as a party to the present petition.

(3.) Having heard the learned Senior Advocate, appearing for the Counsel for the petitioner, this court is of the opinion that the application does not merit consideration and the petition would have to be allowed summarily.