1. By the order impugned, the learned Single Judge of this Court has directed the respondents to comply with the judgment of the JDA Tribunal dated 18.10.2005
2. Vide order dated 18.10.2005, the JDA Tribunal had issued certain directions against the appellant. Admittedly, the appellant did not challenge the order passed by the JDA Tribunal and ultimately when the order/direction of the JDA Tribunal was not being complied with, the writ-petitioners came before this Court in writ jurisdiction for compliance of the directions of the Tribunal and accordingly, necessary directions were issued by the impugned order.
3. The appellant, in these view of the matter, cannot be said to be aggrieved by the order impugned as he never challenged the order passed by the JDA Tribunal.
4. This appeal appears to be wholly misconceived and it is thus dismissed. Dismissal of this appeal, however, would not preclude the appellant-JDA from now challenging the above referred to order of the JDA Tribunal on its own merits.