BASAVRAJ Vs. KHALI IMRAN SHAIKH

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith. Mr. Das waives service on behalf of the Respondent.

(2.) Heard Mr. Shah and Mr. Valsangkar for the respective parties.

(3.) The Petitioner is the original Defendant in RCS No. 508/2003 filed by the Respondent for possession under Maharashtra Rent Control Act, which has been decreed by the Trial Court on 10.11.2006 against which the Petitioner had filed Civil Appeal No. 34/2007 which is pending in the District Court, Solapur. The Petitioner filed Application Exh. 23 for amending his Written Statement for inserting paragraph 5A. By impugned Judgment and Order dated 14.01.2011, the learned District Judge 1 at Solapur has dismissed the said Application. Hence, the present Writ Petition is filed.