BASHIR AHMED Vs. MOHAMMED IBRAHIM

JUDGEMENT

(1.) This writ petition under Article 226/227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel of the petitioner, are that the respondent no.1 to 12 instituted a suit for declaration and permanent injunction against the father of the petitioner (Gulam Mustafa Sisodiya) before the learned Additional District Judge, Makarana, District Nagaur. Thereafter, the petitioner's father filed a written statement on 22/2/2011; during the pendency of the suit, Gulam Mustafa Sisodiya expired, whereupon, he was substituted by his legal representatives, including the present petitioner.

(3.) Learned counsel for the petitioner submitted that the petitioner by way of the application had only sought to bring on record rent receipts for the years from 1965 till 2023 and two other documents, pertaining to Environmental Clearance (EC) dtd. 4/8/2016 and newspaper cutting regarding the public notice issued for grant of EC, alongwith certain other documents, which were received by the petitioner after filing of the written statement. Therefore, the impugned order passed by the learned Court below is not justified in law.