IQBAL HUSSAIN AND ORS. Vs. MUNICIPAL COUNCIL, PURNA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is taken up for final hearing at the admission stage.

(2.) The petitioner/original decree holder has filed an application at Exh.125 before the Executing court seeking amendment in Regular Darkhast No.02/2004. The learned Civil Judge, Jr. Division, Purna, by its impugned order dated 31.07.2012 rejected the said application. Hence, this writ petition.

(3.) Brief facts giving rise to the present writ petition, are as under :