DAIRY S CHRISTIE Vs. CHAIRMAN/ SECRETARY

JUDGEMENT

(1.) FOLLOWING prayers are made in the petition by the petitioner ­ original plaintiff :

(2.) REGULAR Civil Suit No.147 of 2002 was filed by the present petitioner ­ original plaintiff before the learned Civil Judge, Ahmedabad along with the injunction application. Injunction application was rejected by the learned Trial Court vide order dated 13.09.2002. Thereafter, the petitioner herein preferred appeal before the Appellate Court challenging the order dated 13.09.2002. The learned Appellate Court granted interim relief on condition to deposit Rs.15,000/. The petitioner deposited the said amount and thereafter obtained water connection.

(3.) LEARNED advocate for the petitioner ­ original plaintiff has relied on following decisions in support of his submissions.