NIHAL Vs. DISTRICT JUDGE

JUDGEMENT

(1.) This is a petition for issuing a writ in the nature of certiorari for quashing the impugned orders dated 17.5.2004 and 14.7.2004, passed by the Opposite Party Nos. 1 and 2 contained in Annexures-6 and 8 respectively to the writ petition and also for issuing a writ in the nature of mandamus directing the opposite party No. 2 to decide the application for amendment moved by the petitioner afresh.

(2.) I have heard Shri Virendra Mishra for the petitioner and Shri R.K. Sharma for the Opposite Party No. 3.

(3.) It appears that by the impugned order dated 17.5.2004 (Annexure-6), the amendment application of the petitioner-defendant moved for amendment in written statement in S.C.C. Suit No. 8 of 1993 has been dismissed. The petitioner-defendant filed S.C.C. Revision No. 62 of 2004 which has also been dismissed vide order dated 14.7.2004 (Annexure-8).