SARVAJANIKA VACHANALAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this review petition is listed for admission, with the consent of learned counsel for the parties, it is heard finally.

(2.) Petitioner is respondent No.2 in W.A.No.100393/2014. Petitioner has assailed order dated 29.04.2014 passed in the writ appeal. The said order reads as under:

(3.) Learned counsel for the petitioner submits that Writ Appeal No.100393/2014 has been filed by the respondent herein assailing the order of the learned single Judge passed in Writ Petition No.60866/2010. The said writ petition assailed order dated 12.01.2010 passed by the Principal Civil Judge (Jr. Dn.), Mudhol, on I.A. No.1 filed under Order XXII Rule 2 / 3 of the Code of Civil Procedure, 1908 (CPC), dated 26.02.1998 in F.D.P. No.8/1993. That Sri Tammanna Parappa Budani, who is the President of the petitioner-trust, sought impleadment in F.D.P. No.8/1993. By order dated 12.01.2010, the application was rejected. Being aggrieved, he preferred writ petition No.60866/2010 invoking Article 227 of the Constitution of India. He further submits that Writ Petition Nos.65455 and 65456 of 2009 were filed by the respondents herein assailing order No.432/2003 dated 19.05.2003 assailing the entry of name of Sri. Tammanna P. Budni and eight others in the register of public trusts pertaining to Sarvajanika Vachanalaya, Mudhol, which is a public library, seeking a writ of certiorari or any other appropriate writ.