BIMLA DEVI Vs. AMBA DUTT AND OTHERS

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged order dated 16.04.2018, passed by learned Additional District Judge (I), Una, Circuit Court Camp at Amb, District Una, Himachal Pradesh, in CMA No. 300 of 2018 in reference petition No. 48 of 2009, vide which, learned Additional District Judge (I) has dismissed the aforesaid application filed under Order 6, Rule 17 of Code of Civil Procedure.

(2.) It is a matter of record that petition under Land Acquisition Act was filed as far back as in the year 2006. Documents appended with the petition suggest that subsequently the said petition was amended somewhere in the year 2010.

(3.) It is in the month of February, 2018, that an application was filed by the petitioner under Order 6, Rule 17 CPC praying for amendment in the reply filed to the reference petition. The proposed amendments are manifold and justification given in the application as to why the proposed amendments could not be earlier incorporated is contained in para 3 of the application which reads as under:-