BALAK RAM SHUKLA Vs. IIND UPPER CIVIL JUDGE

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed against the order of the IInd Additional Civil Judge, Dehradun in Asha Rani v. Balak Ram, 13 -11 -1990. By the impugned order the petitioner's application for cross -examining the landlord and some other witnesses has been rejected on the grounds that the application has not given detailed reasons nor enumerated the special circumstances, for cross -examining the landlord and some other witnesses. This order is quite legal just, and proper. I do not find any ground for interference. It is always open for the petitioner to comply with the order of the court below dated 30 -11 -1990 and make a fresh application if any. This writ petition is dismissed.