KHALEEL AHMAD Vs. ADDL.DISTRICT JUDGE

JUDGEMENT

(1.) Petitioner instituted a suit for cancellation of a sale-deed dated 22.4.2004 registered before the Sub-Registrar, Bijnor and for a decree of permanent injunction restraining the respondents No. 3, 4 and 5 from interfering in his possession over the suit land. Respondents No. 3, 4 and 5, who are defendants in the suit are contesting it and have filed their written statement. In the suit after the evidence of the parties was over and the arguments were in progress an application paper No. 179 for amending the written statement was moved by respondents No. 3, 4 and 5. The said amendment application despite opposition from the petitioner has been allowed by the order dated 25.2.2012 and the petitioner's revision against the same has been dismissed by order dated 5.5.2012.

(2.) It is against the aforesaid orders dated 25.2.2012 and 5.5.2012 that the petitioner has preferred this writ petition and had prayed for the quashing of the same.

(3.) I have heard Sri Anil Sharma, learned Counsel for the petitioner and Sri Arun Kumar Singh-I, learned Counsel who appears for respondents No. 3, 4 and 5. They have agreed for the final disposal of the petition on merits at the admission stage itself as the facts are not disputed and only legal question as to whether under the facts and circumstances of the case, the amendment sought by respondents No. 3, 4 and 5 could have been allowed or not is required to be considered and adjudicated.