HARYANA URBAN DEVELOPMENT AUTHORITY AND OTHERS Vs. GURUDWARA SAHIB SANT RAVI DASS JI MAHARAJ AND ANOTHER

JUDGEMENT

(1.) The defendants Haryana Urban Development Authority (HUDA), have filed the present Revision aggrieved by the orders of dismissal passed by the Appellate Court in the applications moved by them for amending the written statement invoking Order 6 Rule 17 of the Code of Civil Procedure and also to give permission to lead additional evidence under Order 41 Rule 27 of the Code of Civil Procedure.

(2.) The Court heard the submission made by learned counsel appearing for the Revision petitioner.

(3.) It is found that in the original written statement, the HUDA has set up a plea that the plaintiff Gurudwara management has started encroaching upon the adjacent portion of Gurudwara owned by HUDA. Contending that the HUDA has come to know that the Gurudwara itself has been constructed in the land owned by HUDA by virtue of the acquisition, the defendants wanted to introduce by way of amendment to the written statement that the Gurdudwara itself has been constructed in the very land of HUDA.