ZINABHAI SOMABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) LEAVE to amend.

(2.) THIS application is filed praying for quashing and setting aside the order dated 18.1.2008 passed by the learned Civil Judge (S.D.), Surendranagar below Exh.43 in Consolidated Land Reference Case Nos.49 of 2001 and 50 of 2001.

(3.) AFTER pronouncement of the judgment, the applicants preferred applications under Sections 151 and 152 of the Civil Procedure Code in both the references before the trial Court vide Exh.43. The said applications were rejected vide order dated 18.1.2008. Hence this revision application.