KIRAN RAMANLAL INAMDAR Vs. GUJARAT HOUSING BOARD

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dtd. 29/4/2022 passed by the learned 6 th Additional District Judge, Surat in Regular Civil Appeal No.29 of 2021, whereby the learned District Additional Judge has confirmed the judgment and decree dtd. 21/7/2020 passed by the learned 3rd Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Surat in Regular Civil Suit No.444 of 2009, the original plaintiff / appellant has filed the present second appeal.

(2.) The facts of the present case are that the appellant was appointed as Junior Clerk in Gujarat Housing Board, Surat and allotted him residential premises being House No.1981, Keshavkunj 24, M.I.G. Staff Quarters situated at Sachin, Surat vide allotment order dtd. 3/12/1992. On account of inaction on the part of the respondents, the appellant filed Regular Civil Suit No.444 of 2009 seeking declaration and permanent injunction which came to be dismissed by the learned Additional Senior Civil Judge on 21/7/2020. Being aggrieved with the same, the appellant preferred Regular Civil Appeal No.29 of 2021, which was also dismissed by the learned Additional District Judge, Surat.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and orders passed by both the Courts below, the present appeal is preferred.