SIDDHARTHA VARMA,J. - (1.) The instant writ petition has been filed against the order dated 13.4.2017 passed by the learned Civil Judge (S.D.) Ghaziabad, and the order dated 22.01.2018 passed by the learned Additional District Judge Court No. 4.
(2.) The facts of the case are that a suit being Suit No. 332 of 1996, with a prayer that the property in question be not squandered by the defendants no. 1 and 2 over which there was a possession of the plaintiff, was filed.The case of the plaintiff was that after certain plots of land of his were acquired, as per the State Policy, plot no. A-43 on site no. 4 Sahibabad was allotted in the name of Samarth land Industrial Corporation and, therefore, also favour of the plaintiff and the defendant no. 1 who were its partners.
(3.) The defendants no. 1 and 2 filed their written statement and stated that the allegations made in the plaint were wrong and that, in fact, as per documents dated 7.10.1976 and 23.7.1976, 7.9.1976, 29.7.1976, 27.5.1983 and 13.5.1993 the firm in whose ownership the plots had allegedly been allotted had been dissolved and a fresh firm had come into existence. Therefore, as per the written statement, it was submitted by the defendants that the plot was never allotted in favour of the plaintiffs.;