JOYDEB LAHA Vs. JOY SINGH

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Having considered the pleaded case of the petitioner and upon hearing the learned Counsel for the parties, it is felt that since the matter relates to rejection of the prayer for amendment of the plaint made by the plaintiff/ petitioner, it would be unnecessary to keep the matter pending and accordingly, the court proposes to dispose of the matter today itself.

(3.) On meticulous perusal of the materials available on record in this writ petition, it appears that this application has been filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus/ Certiorari or an appropriate Writ/Order of direction in a challenge to the order dated 15.12.2005 rendered by the learned Civil Judge (Senior Division), Bongaigaon in T.S. No. 26/2002 whereby the prayer made by the petitioner/plaintiff for amendment of the plaint including the impleadment of the concerned party was rejected with the following prayer: