DINESH KUMAR Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the opposite parties.

(2.) Through this petition, the petitioners have challenged the order dated 26.3.2012 passed by the District Judge, Raebareli upholding the order of the Addl. Civil Judge (Senior Division), Raebareli dated 4.2.2012.

(3.) The facts in short are that on 24.8.2004, opposite party no.3 filed a suit for mandatory injunction against the petitioners for directing them to remove the construction illegally raised over the land in dispute and to deliver vacant possession to him. Written statement was filed for contesting the suit and allegations made in the suit were denied. During pendency of the suit, the petitioners made an application under Order VI Rule 17 read with Section 151 C.P.C. for amending the written statement. The said application was rejected by opposite party no.2. The petitioners feeling aggrieved with the aforesaid order, preferred a revision before the District Judge, which too was dismissed vide order dated 26.3.2012. Hence this petition.