- (1.) HEARD learned counsel for the petitioners and perused the impugned order dated 15. 09. 2008 by which the application submitted by the petitioners for production of the documents has been rejected.
(2.) IN the facts and circumstances, I find that the learned trial court has given cogent reasons for dismissing the application including the fact that the fact of construction of the road allegedly by the municipality in the year 2005 was within the knowledge of the petitioners at the time of filing of the written statement in the year 2006 and no satisfactory explanation has been furnished as to why the application has been submitted at the late stage.
(3.) IN the facts and circumstances, I find no reason to the writ petition accordingly stands dismissed.;