KERALA INDUSTRIAL INFRASTRUCTURE Vs. ANITHA JOHNKUTTY

JUDGEMENT

(1.) ESSENTIALLY what the petitioner seeks is impleadment before the reference court in L.A.R.61/98 on the file of the third Additional Sub Court, Ernakulam. Being the requisitioning authority, it is now settled law that the authority has a right to get itself impleaded. The writ petition is hence disposed of as follows:- Petitioner herein will stand impleaded as additional respondent in L.A.R.No.61/98 on the file of the III Additional Sub Court, Ernakulam.