ISMAILSAB AND ORS. Vs. THE SPECIAL LAND ACQUISITION OFFICER, KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD AND ORS.

JUDGEMENT

(1.) The petitioners are aggrieved by the order dated 31.07.2013, passed by the Principal Senior Civil Judge, Hubli, whereby the learned Senior Civil Judge has allowed the application filed under Order I Rule 10(2) of the Code of Civil Procedure and has permitted Mr. Dhulesab Imamsab Habbunavar, to be impleaded as a party-defendant, in the suit pending before the Court.

(2.) This case has rather checkered history, which is as under:

(3.) The matter stood thus, before the Principal Civil Judge, Hubli. But before the said compensation amount could be disbursed to the petitioners, by the learned Principal Civil Judge, Mr. Dhulesab Imamsab Habbunavar (the respondent in the present petition), filed an application under Order I Rule 10(2) of the Code of Civil Procedure and prayed that, he should be impleaded as a party-defendant. By the order dated 31.07.2013, the learned Principal Civil Judge has allowed the said interim application. Hence this petition before this Court.