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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4081 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 28479 OF 2010] M.K.UTTHAN SUDHAR SAMITI MARYADIT and another Appellant(s)

                               VERSUS BABULALSHUKLA & ORS.                         Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.    2. In the nature of the order we propose to pass, it is  not  necessary  to  go  into  the  various  factual aspects.  The limited grievance of the appellant is that  though  the  High  Court  initially  had  taken  a view, while issuing notice, that the appellant will be  heard  at  the  time  of  disposal  of  the  Civil Revision  Petition,  but  finally,  by  the  impugned order, its application for intervention was rejected.   3. Having  heard  the  learned  counsel  on  both  the sides, we are of the view that in the interest of justice,  the  intervention  application  of  the appellant should be allowed and the appellant should also be permitted to participate in the proceedings. Ordered accordingly.

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 4. The  appellant  shall  also  be  permitted  to participate in the Civil Revision Petition No. 414 of 2004 pending before the High Court.  We request the High Court to expedite the disposal of the petition.    5. In view of the above, the appeal is disposed of with no order as to costs.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; April 18, 2016.