SHRI TAJODDIN IMAM HUSSAIN SHILEDAR, S/O. IMAM HUSSAIN SHILEDAR Vs. THE STATE THROUGH THE MAMLATDAR OF SATTARI,

JUDGEMENT

(1.) HEARD Shri S.D. Padiyar, learned Counsel appearing for the Petitioner, Ms. S. Linhares, Addl. Government Advocate for the Respondent No. 1 and Shri S.G. Dessai, Senior Advocate with Shri S. Vahidulla, Advocate for the Respondent No. 2.

(2.) RULE . Heard forthwith with the consent of the parties. Respondents waive service.

(3.) SHRI Dessai, the learned Senior Counsel appearing for the Respondent No. 2, in fact, points out that his prayer was for intervention and in the alternative to be impleaded as party thereof. As such, the learned Senior Counsel fairly submits that the Respondent No. 2 does not wish to be impleaded as a party thereof, but only as an Intervener to the said Appeal.