LALITABEN ISHWARLAL NAIK Vs. NATVARLAL THAKORBHAI DESAI

JUDGEMENT

(1.) Heard learned advocate Mr. AV Thakkar on behalf of applicant, learned advocate Mr. DB Mehta has filed leave note today, but on his behalf, learned advocate Ms. Ami Patel is appearing on behalf of respondent.

(2.) In this application, according to prayer made in para 5(B) in all total delay is of 905 days. Against present application, affidavit in reply is filed by respondent opposing it. Thereafter, today rejoinder is filed by applicant. Copy thereof is served to other side advocate.

(3.) In main Civil revision application, petitioner has challenged common order dated 19/11/2007 passed in revision application no. 1/2007 and also in revision application no. 2/2007 by Dy. Collector, vyara, District Surat. The petitioner has also challenged order passed by Mamlatdar Court, Mahuva, District Surat in case no. 1/2006 dated 28/12/2006. The civil revision application has filed on 7/8/2010 before Registry of this Court, which has been registered on 12/8/2010.