MR. K.G. KAMATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The matter is listed with the office objection that the Chairman of the Karnataka Appellate Tribunal ('KAT') is impleaded as party-respondent to this petition.

(2.) This petition has been filed as a public interest litigation ('PIL') by the petitioner, who is said to be an Advocate, seeking the following reliefs:

(3.) After having heard learned counsel for the petitioner, we find no justification that the Chairman, KAT is at all impleaded as a party to this petition. Even otherwise, we find no reason to entertain this petition.