(1.) Heard learned Advocate Mr. Rajesh O. Gidiya for the Petitioner and learned Advocate Mr. Jayneel Parikh for Respondent Nos. 1, 2 and 3. No one has remained present on behalf of Respondent No.4 though served.
(2.) The Petitioner / Original Plaintiff has filed this petition under Article 227 of the Constitution of India challenging the order dated 30.11.2018 passed by the learned Principal Senior Civil Judge and Additional Chief Judicial Magistrate, Palitana below Application Exh.36 in Regular Civil Suit No. 208 of 2017 [Old No. 18/2015 Before the Bhavnagar Court], whereby the prayer of the Petitioner / Original Plaintiff for producing on record the original record came to be dismissed.
(3.) The dispute between the parties in the Suit is regarding possession of the land bearing Survey No.72 admeasuring 13 Acre 30 Gunthas situated at village Samadhiyala, Taluka Palitana, District Bhavnagar. It is alleged that the Petitioner / Original Plaintiff is in the possession of the said land since 1953.