- (1.) Heard learned counsel for the appellant and the learned counsel for the respondents.
(2.) The appellant herein, had filed an intervenor petition in W.P.(C) No. 1360 of 2017, pending before the Writ Court, but there is no order, allowing the said intervenor petition. Consequently, the intervenor petitioner was never a party before the Writ Court.
(3.) However, the intervenor petitioner is aggrieved by the impugned Judgment dated 26.09.2018, passed in W.P.(C) No. 1360 of 2017, whereby, the writ application filed by the writ petitioner, who is the proforma respondent herein, was dismissed by the Writ Court.;