DINESH MEHTA,J. - (1.) The present application has been filed by Sultan Singh seeking impleadment as respondent in the present writ proceedings. Counsel for the parties submit that instead of deciding the present application, writ petition itself may be decided as the controversy lies in a very narrow compass.
(2.) Mr. Usman Gani, therefore, does not press his application, however, with the liberty to persue his application for impleadment before the Trial Court.
(3.) The present application seeking impleadment is, thus, dismissed as withdrawn, with a leave to the applicant to pursue his application filed before the Trial Court.;