Chandrashekhar, J. - (1.) Aggrieved of rejection of application dated 19.01.2009 filed under Order 6, Rule 17 r/w Section 151 C.P.C for amendment in the prayer portion of Title Suit No. 11 of 2006, the instant writ petition has been filed by the plaintiffwrit petitioner (hereinafter referred to as petitioner).
(2.) Title Suit No. 11 of 2006 was instituted for grant of the following reliefs; (a) For a decree declaring the right, title, and interest of the plaintiff over the suit property. (b) For a decree declaring that the settlement entry in respect of the schedule below land in the records of right finally published on 10.08.1979 showing the khata in the name of Ban Bibhag Bihar Sarkar is wrong and erroneous. (c) For permanent injunction restraining the defendants from interfering with the peaceful possession of the plaintiff over the schedule below land in any manner whatsoever and also from taking forcible possession of same or any past therefrom. (d) For cost of the suit. (e) For any other relief or reliefs to which the plaintiff be found entitled under the law and equity.
(3.) After the parties led their evidence and the suit was fixed for arguments, application dated 19.01.2009 was filed by the petitioner for deleting prayer (b) and for adding, and for confirmation of possession in prayer (a) in Title Suit No. 11 of 2006.;