- (1.) The petitioner Shri Umesh Chandra Saxena, has filed the present writ petition under Art. 226 of the Constitution of India, seeking the following reliefs : "(a) issue a writ, order or direction in the nature of certiorari quashing the plaint and the entire proceedings of O. S. No. 360 of 2000 Smt. Mohini Bajpai and others v. U.C. Saxena pending before the respondent No. 1. (b) issue a writ, order or direction in the nature of certiorari quashing the entire impugned orders dated 27-11 -2000 passed by the respondent No. 1. (c) issue any other suitable writ, order or direction which this Honble Court may deem fit and proper under the circumstances of the case. (d) award cost of the writ petition."
(2.) The order dated 27-11-2000 which is impugned in the present petition, has been passed by the First Additional Civil Judge, Senior Division, Allahabad, respondent No. 1 whereby he had decided the application 14-Ga filed by the petitioner under the provisions of Order 7, Rule 11 of the Code of Civil Procedure and also the application No.6-Ga and objection 13-Ga, by which the respondents Nos. 2 to 6 have prayed for grant of interim mandatory injunction.
(3.) However, at the time of hearing of the petition with the permission of the Court, the relief No. (b) was amended by replacing the following relief: "(b) issue a writ, order or direction in the nature of certiorari quashing the order dated 27-11-2000 passed on the application under Order 7, Rule 11 of C.P.C. and the order dated 27-11-2000 passed on the application of the plaintiff respondents for granting time for publication." ;