BAHRATBHAI RANABHAI CHAUHAN Vs. PAWARIKA WINDFARM LTD.

JUDGEMENT

(1.) Rule.

(2.) This petition under Articles 226/227 of the Constitution of India is filed by the petitioner - original plaintiff against an order dtd. 17/12/2015, passed below application Exh. 35 in Regular Civil Suit No. 124 of 2014 by the learned Additional Civil Judge, Khambhalia. By the said application, the petitioner - plaintiff had prayed for to measure and mark the land belonging to the petitioner - plaintiff through the DILR, which came to be rejected by the aforesaid order.

(3.) Heard, learned advocate Mr. P. M. Lakhani for the petitioner - plaintiff and learned advocate Mr. Krunal Vyas for the respondent.