RAJEEV SOOD Vs. DEVINDER SAIN CHOPRA AND ORS.

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is directed against the order dated 22.08.2009 passed by the learned District Judge (Forest), Shimla, whereby the application for amendment of the written statement preferred by the petitioner came to be dismissed.

(2.) THE dispute relates to building No. 8, Middle Bazar, Shimla, over which the respondents claim ownership, whereas, petitioner claims to have become owner by way of adverse possession.

(3.) THIS application was opposed by the plaintiffs/respondents on the ground that no such subsequent event has taken place with regard to suit property which had been acquired by them on the basis of the sale certificate. It was further contended that the revenue authorities had no jurisdiction or authority to cancel the sale made by the Rehabilitation Department.