M.P. Singh, J. - (1.) THIS is a Defendant's writ petition.
(2.) THE Plaintiffs -Respondents filed a suit for ejectment from an open piece of land measuring 100 x 100 feet which was let out to him. The Defendant filed a written statement admitting that he was the tenant of the open piece of land but denied the case of the Plaintiffs. During pendency of the suit, the Defendant moved an application for amendment of the written statement stating that he was tenant of not only the open piece of land but also of two rooms as well standing on the same.
(3.) THE trial court rejected the amendment application. Against which the Defendant filed a revision. It was also dismissed. The present writ petition is directed against the said revisional order.;