- (1.) Heard Sri K.K. Tripathi, learned counsel for the petitioner and Sri Anil Sharma, learned counsel for the respondents.
(2.) This petition has been filed by the same person through his power of attorney holder praying for deciding his own application dated 18.10.2012 under section 18/30 of the 1894 Act.
(3.) The petitioner had sought impleadment in the proceedings of reference under Section 18 of the Land Acquisition Act, 1894 initiated at the behest of the Caveator represented by Sri Anil Sharma. The said impleadment application on behalf of the petitioner has been rejected by the order of the learned Additional District Judge, Varanasi who is hearing the reference on 10.3.2014 against which the petitioner has filed Civil Revision No. 1071 of 2014 before this Court.;