KESHWA NAND PURI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Rajendra Dobhal for the revisionist and Sri N.C. Gupta, Standing counsel for the Respondent.

(2.) THIS revision has been filed against the order passed by the District Judge, Uttarkashi rejecting the application for amendment under Order VI Rule 17 of the Code of Civil Procedure vide order dated 22.05.1986 passed in original suit No. 9 of 1985 Keshwa Nand Puri v. State of U.P. through Collector Uttarkashi.

(3.) EARLIER civil revision No. 103 of 2001 came up before me arising out of suit No. 9 of 1985 the present impugned order has been passed on 22.05.1986 whereas the earlier order was passed on 22.05.1986. According to the plaint averments the Plaintiff applied for the lease of land in village Barahat district Uttarkashi under Government Grants Act for construction of house for residential purposes.