MUNNA SEKH Vs. SMT. AFSANA BEGUM

JUDGEMENT

(1.) Heard Sri K.K.Nirkhi, learned counsel for the petitioner.

(2.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 23.9.2014 passed by the Additional District Judge Vth Kanpur nagar in Rent Appeal No. 64 of 2011 by which the petitioner's application no.47-Ga has been rejected.

(3.) While assailing the impugned order, learned counsel for the petitioner submits that the learned court below has erred in rejecting the petitioner's amendment application by which he has sought amendment in the written statement adding paragraph 10-A and 10-B with respect to purchase of the house in dispute from the owner as well as co-owner.