Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of order dated 04.07.2016 passed in Title Suit No.282 of 2015 by which his application seeking recall of order dated 23.01.2016 has been rejected. By order dated 23.01.2016 the petitioner has been debarred from filing written statement.
(2.) Title Suit No.282 of 2015 has been instituted for a decree for declaration of the plaintiffs' right, title and interest and for confirmation of their possession over the suit land. Alternatively, a prayer has been made to put the plaintiffs in possession of the suit land if they are found not in possession of the suit land.
(3.) By an order dated 30.06.2015 notice to the defendant was issued in the suit. Order-sheet of Title Suit No.282 of 2015 which has been produced by the petitioner vide Annexure-5 would disclose that he appeared in the suit on 03.09.2015 and the matter was adjourned for 08.10.2015 for filing written statement. On the next three dates, that is, on 08.10.2015, 23.11.2015 and 03.12.2015 the petitioner was granted time for filing written statement, however, when he did not file his written statement of defence within the extended time, by an order dated 23.01.2016 he has been debarred from filing written statement.;