SATJIT SINGH Vs. GREATER AREA LUDHIANA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This revision petition has been preferred against the order dated 08.08.2017 passed by the Civil Judge (Jr. Divn.) Ludhiana, vide which the application filed by the petitioner for amendment of plaint under Order 6 Rule 17 read with Sec. 151 Code of Civil Procedure was dismissed.

(2.) Brief facts are that plaintiff filed a suit for declaration to the effect that memo No.4562 dated 09.05.2013 is null and void, ultra vires, illegal, arbitrary and malafide. He also sought perpetual injunction restraining the defendants from cancelling the allotment of plot No.1495, measuring 250 sq. yds. Measuring 30' x 75' situated at Phase-I, Dugri, Ludhiana which was allotted to the plaintiff vide memo No.7973 dated 21.09.2010 in open auction. Plaintiff sought further directions against defendants No.1 and 2 for handing over possession of the plot measuring 250 sq. yds. to the plaintiff by removing encroachment by defendant No.3 to the extent of 14.58 sq. yds. allotted to defendant No.3 in an illegal manner.

(3.) Defendants No.1 and 2 contested the suit by filing the written statement. Factum of details as given in preliminary objection No.1 would read as under:-