MALLESHWARAM RESIDENTS WELFARE ASSOCIATION, BENGALURU Vs. KAMLAMMA

JUDGEMENT

(1.) The petitioner has challenged the legality of the order, dated 9-12-2016, passed by the Karnataka Appellate Tribunal, whereby learned Tribunal has rejected the application filed by the petitioner for impleadment in an appeal filed by the respondent No. 1 before the learned Tribunal.

(2.) Briefly the facts of the case are that the petitioner happens to be a registered Society, Malleshwaram Residents Welfare Association, which is registered under the Karnataka Societies Registration Act, 1961. The petitioner claims that the Society is concerned with the various issues plaguing the residents of one of the oldest neighbourhoods of Bengaluru. The society is also engaged in activities to improve the quality of life of the residents of neighbourhood.

(3.) According to the petitioner, since Malleshwaram happens to be one of the oldest residential neighbourhood of the city, it has also witnessed rampant commercialisation of the neighbourhood in the recent past.