PRAKASH CHAND Vs. KANHAIYALAL

JUDGEMENT

(1.) HEARD Shri S. C. Pandey for the petitioner, on the question of admission.

(2.) THE petitioner filed a suit against respondents Nos. 1 to 4 for possession and declaration of title in regard to agricultural land. The contesting respondents made an application requiring the petitioner to furnish particulars as contemplated by Rule 4-A of Order 6 of the Code of Civil Procedure as inserted by the Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1984, hereinafter referred to as the Amending Act. This application was dismissed by the trial Court but on a revision having been filed by the contesting respondents it was allowed by the Additional Judge to the Court of district Judge, Raipur on ,26th June 1985. The present writ petition challenges the aforesaid order. It also challenges the constitutional validity of not only Rule 4-A referred to above but also Rule 3-B which too was inserted by the same Amending Act

(3.) RULE 3-B inter alia contemplates :