- (1.) HEARD learned counsel for the petitioner and perused the impugned order dated 19. 11. 2008 by which the application filed by plaintiff-petitioner for amendment of the issues has been rejected.
(2.) HAVING gone through the impugned order I find that the issues were framed as early as on 19. 01. 1998 and the application was submitted by the plaintiff-petitioner for amendment of the issues on 04. 11. 2008 i. e. nearly after the ten years. The evidence of the plaintiff has already been recorded. In the facts and circumstances, therefore, I find no good grounds to interfere in the writ jurisdiction under Article 226 and 227 of the Constitution of India.
(3.) THE writ petition accordingly stands dismissed summarily.;