M.Y.EQBAL, J. - (1.) HEARD learned counsel for the petitioner.
(2.) THIS writ application filed under Article 227 of the Constitution of India is directed against the order dated 18.11.2003 passed by District Judge, Hazaribagh in Title Appeal No. 9 of 2000 whereby amendment application filed by the petitioner/plaintiff has been rejected. The original plaintiff/petitioners filed a suit being Title suit No. 21 of 1994 for the following reliefs : (a) That the wrong entry in register II be declared illegal, in -operative and rent receipt be stopped issuing in the name of defendants. (b) To declare all the documents of the 'defendants as forged, fabricated, illegal and in - operative. (c) To declare the defendants illegal in the interfere of possession and for the defendants to interfere in the possession of the plaintiffs. (d) That cost of the suit be awarded to the plaintiff. (e) Any other relief and reliefs be awarded to the plaintiffs as your honour deem fit and proper.
(3.) THE suit was decreed and aggrieved by the decree the defendants/ respondents filed Title Appeal being T. A. No. 9 of 2000. At the appellate stage an application was filed by the petitioner dated 24.3.2003 for the following reliefs ; (A) That on adjudication it be declared that the defendants have got no interest of any kind in the suit lands described in Schedule 'C of the plaint and they are not entitled to any benefit of the entries of their names appearing in Register -II of Village -Malkana, Police -Station -Chouparan, District Hazaribagh relating to the suit lands which are incorrect, unauthentic, void, unsustainable, not operative in law and not binding on the plaintiffs. (B) Plantiffs ' title to the suit lands described in Schedule 'C of the plaint be declared and their possession on the suit lands be confirmed or in the alternative they are deemed to have been dispossessed therefrom then their possession be recovered through the process of the Court after dispossessing the defendants. (C) By a decree the defendants be restrained permanently from going upon the suit lands and disturbing the plaintiffs in their possession of the suit lands. ;