NAFEES Vs. SARDARI BEGUM

JUDGEMENT

(1.) RAKESH Tiwari, J. This writ petition is directed against the order dated 15th July 2006, appended as Annexure 6 to the writ petition rejecting amendment application of the petitioners as not maintainable. Heard Counsel for the petitioners and perused the record.

(2.) THE case of the petitioners is that by means of amendment application, they wanted to bring on record the subsequent developments and its rejection has deprived them to raise their pleas and lead evidence in regard to subsequent developments.