Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner Sri R.K.Srivastava and Sri Nand Kishore, learned counsel for respondent nos. 3 and 4.
(2.) These proceedings instituted under Article 226 of the Constitution of India seek to impeach the order dated 18.03.2013 passed by learned trial court whereby application moved by the petitioner-plaintiff seeking certain amendments in the plaint under Order VI Rule 17 of the CPC has been rejected. The petitioner has also challenged the revisional order dated 17.04.2013 passed by the learned District Judge, Faizabad whereby the revision petition preferred by the plaintiff against the order of the learned trial court dated 18.03.2013 has been dismissed and the order passed by the learned trial court has been upheld.
(3.) A suit for permanent injunction has been instituted by the petitioner-plaintiff impleading respondent nos. 3 to 5 as defendants in respect of the property shown to have been bounded by the letters A,B,C and D in the map annexed with the plaint. The suit was filed on 02.07.2007. In the map annexed with the suit, the land bounded by the letters A,B,C and D has been claimed to belong to the plaintiff on which the plaintiff has claimed his possession as well. On the eastern side, the land in suit has been shown as kharanja road. On 16.02.2008, the court amin has submitted a report which has been annexed as annexure no.5 to the writ petition. The report submitted by the court amin also contains a map of the spot wherein the property in dispute has been shown to be bounded by the letters In the said map, on the eastern side of the land just before kharanja road a newly built wall has been shown.;