RAKESH DABAS Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This Letters Patent Appeal challenges the judgment dated 17th April 2006 passed by the learned Single Judge in Writ Petition(C) No.2615/2006. The aforesaid judgment while quashing the impugned order dated 16th February 2006 rejected the appellant's prayer for impleadment and held as follows:

(2.) The brief facts of the case are as follows:

(3.) The writ petitioner/respondent no.3 herein filed the Writ Petition (C) No.2615/2006 against order dated 16th February 2006 passed by the Financial Commissioner impleading the appellant. By his order dated 17th April 2006, the learned Single Judge allowed the Writ Petition No.2615/2006 filed by the respondent no.3 and dismissed the application filed by the appellant under Order 1 Rule 10 for impleadment in Revision Petition filed by the respondent no.3.