- (1.) Upon consent by the applicant as well as the counsel for the respondents, interlocutory application is also taken up for hearing.
(2.) Having heard the counsel of both sides and looking to the facts and circumstances of the case, it appears that there is some settlement of 34 tanks in favour of the petitioner of Writ Petition(C) No.3822 of 2011 vide order dated 19.05.2011. It also appears that further necessary amount has also been deposited by the original petitioner cooperative society. The applicant of the interlocutory application is also similarly situated another cooperative society and is also in search of such settlement of tanks, and therefore, he is vitally interested in the outcome of the writ petition, hence it is joined as respondent No.5 and that is because leave to I.A. is allowed and disposed of.
(3.) Necessary amendment shall be carried out in red ink in Writ Petition (C ) No.3822 of 2011.;