Narayan Shukla, J. - (1.) -Heard Mr.S.C.Kashish, learned counsel for the petitioner as well as Mr.Madhur Kant Srivastava, learned counsel for the respondents 3 to 5.
(2.) Since common question is involved in both the writ petitions, the same are decided by a common order.
(3.) The petitioner has challenged the order dated 29.9.2007, passed by the Civil Judge (Sr.Div.), Balrampur, whereby the petitioner's applications being application No.148 Ka 2 and application No.149 Ka 2 for amendment of plaint filed in Regular Suit No.141/88 and 142/98, pending before the Civil Judge (Sr.Div.) Balrampur, (have been rejected), as also the order dated 21.1.2009, passed by the District Judge, Balrampur in Civil Revision No.76 of 2007 and Civil Revision No.77 of 2007 upholding the orders passed by the learned Civil Judge.;