HARIJAN MURJI AASMAL Vs. SAKARBEN NEMCHAND CHHEDA

JUDGEMENT

(1.) By way of present writ-application the writ-applicant herein is aggrieved by the order dtd. 13/2/2020 passed below Ex.94 in the Regular Civil Suit No.18 of 2011 by the learned Additional Civil Judge, Mandvi-Kachchh.

(2.) Heard Mr. Jitendra Malkan, the learned advocate appearing for the writ-applicant.

(3.) It was submitted that the writ-applicant was constrained to institute the Regular Civil Suit No.18 of 2011 for declaratory decree declaring that the land bearing revenue survey No.260 admeasuring Acre 5-16 Guntha (Hectare 2/18/53 Are) known as Ratol as well as land bearing Revenue Survey No.261 admeasuring Acre 615 Guntha (Hectare 2/57/99 Are) known as Chhabariyoare in the possession of the writ-applicant. The writ-applicant also prayed for a permanent injunction restraining the respondent from interfering or disturbing possession of the writ-applicant or dealing with the said property in any manner. The suit is at the stage of final argument.