SAUMITRA DAYAL SINGH,J. - (1.) These two writ petitions have been filed against identical orders, rejecting petitioner's applications filed under Order 7, Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC'), in two suit proceedings instituted by Manav Utthan Sewa Samiti a registered society (hereinafter referred to as the plaintiff-society), against the petitioner (hereinafter referred to as the petitioner-defendant) and certain other persons. These suit proceedings were instituted under section 229 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.
(2.) The petitioner-defendant challenged these orders (rejecting his two similar applications), in two separate revisions. The revision applications also came to be dismissed. In these writ petitions, the petitioner-defendant has challenged both - the orders dated 24.10.2013 passed under Order 7, Rule 11 CPC as also orders dated 12.12.2013 passed upon revision applications arising there from. For convenience, facts obtaining in Civil Misc. Writ Petition No. 6512 of 2014 are being narrated, since the question involved in both writ petitions is the same.
(3.) Plaintiff-society - Manav Utthan Sewa Samiti, is a society registered under the provisions of the Societies Registration Act, 1860. It instituted Suit No. 01 of 2010 in the Court of Sub-Divisional Magistrate, Modi Nagar, seeking relief of declaration against the petitioner-defendant, stating therein, the plaintiff-society was a 'bhumidhar' in possession of the suit property.;