DILIPBHAI BHAGWAANJIBHAI BHALARA Vs. SURESHBHAI

JUDGEMENT

(1.) By preferring this petition, the petitioner has sought for following reliefs:

(2.) Heard learned advocate for the petitioner.

(3.) Learned advocate for the petitioner has submitted that Special Civil Suit No. 104 of 2012 for declaration was filed by the present petitioner before the learned trial court being an owner of the suit land by virtue of registered sale deed No. 10270 dtd. 24.12.2019 and permanent injunction was also sought by the petitioner. That, after a period of almost 9 years, from the date of filing of the Special Civil Suit No. 104 of 2012, the suit is holding stay of recording of the evidence of the plaintiff. That, original defendants are requesting for adjournments on one or other grounds and due to adjournment, request made by the respondents-original defendants, suit has not been proceeded further till date. That, the defendants are trying to lingering the suit proceedings and vesting judicial time of the court, and therefore, suit is required expeditious disposal. Learned advocate for the petitioner has produced details of the suit pending before the trial court and hence, it was requested by him to direct the trial court for expeditious judicial proceedings of Special Civil Suit No. 104 of 2012 before the court of Senior Civil Judge, Rajkot.