GNFC OFFICERS Vs. GUJARAT NARMADA

JUDGEMENT

(1.) The matter is argued at full length by Party-in-Person Mr.C.K.Bhayani (Mr.Chunilal Kanjibhai Bhayani). The matter was argued for almost three sessions of this Court. The matter started yesterday, i.e. 19.07.2011 after mentioning work was over, i.e. from 11.00 am to 01.45 pm and in the second session again from 02.30 pm to 05.00 pm.

(2.) These facts are set out because the Court has noticed a typical conduct of this Party-in-Person that after every order passed by this Court, he files an affidavit and explains every word, either of the order or what transpired in the Court. That is how, the petition, which runs only in 8 pages, has collected volume of 324 pages.

(3.) The present petition is filed challenging an order passed below application Exh.68 in Reference (IT) No.125 of 2004. Though the Reference is having number of 2004, the matter is more than a decade old. The order is passed on 18.04.2009 and the present petition is filed on 13.07.2009. Since then, this matter is pending before this Court.