Rajan Roy, J. - (1.) Heard learned counsel for the parties.
(2.) As the opposite parties no. 3 to 5 are the legal heirs of the original tenant who had sub-let the premises to the predecessor in interest of petitioners and as their rights are not in conflict with that of the petitioners rather they are in consonance with them and as the opposite parties no. 6 to 8 who are legal heirs of the original landlady are already represented through counsel and as this Court does not intend to enter into merits of the issues involved in the appeal or in the application for impleadment, therefore, considering the order proposed to be passed, the issuance of notice to them is dispensed with.
(3.) By means of this writ petition, the petitioners/sub-tenants of the Premises in question have challenged the judgment dated 11.05.2016 passed by the Appellate Court in the Rent appeal under Section 22 of the Act No. 13 of 1972 bearing No. 07 of 2012 on an application filed by the petitioners herein under Order 1, Rule 10 C.P.C. for being impleaded as respondents therein.;