CHARU SINGH Vs. RANVIR SINGH

JUDGEMENT

(1.) HEARD Sri Alok Mehra, Advocate for the petitioner and Sri S.S. Yadav, Advocate, appearing on behalf of the respondents.

(2.) BY means of this petition the petitioner has sought a writ in the nature of certiorari to set aside the judgment and order dated 8 -6 -2012, passed by Additional Chief Revenue Commissioner, Uttarakhand, Circuit Court Nainital in Revision No. 12/2010 -11 and the order dated 27.08.2010, passed by Assistant Collector 1st Class, Haldwani and issue a direction to Assistant Collector 1st Class Haldwani to allow the amendment application dated 14.06.2010 filed by the petitioners in Suit No. 22/44 of 1991 -92.

(3.) BRIEFLY stated the facts of the case are that the plaintiffs/respondent Nos. 1 and 2 filed a suit before the Assistant Collector, 1st Class Haldwani for declaration and partition of the land in suit. The defendants filed written statement in the suit. Thereafter on 14 -6 -2010 the defendant Nos. 1 and 2 filed an amendment application, which was rejected by the Assistant Collector vide impugned order dated 27 -8 -2010. The defendant Nos. 1 and 2 filed revision before Additional Chief Revenue Commissioner, which was also dismissed by the revisional Court vide impugned judgment and order dated 8 -6 -20 12.