STATE OF GUJARAT Vs. VALLABHAI JIVABHAI KATHIRIYA

JUDGEMENT

(1.) THE State of Gujarat, through Director of Agriculture is before this Court. The other petitioners are, Joint Director of Agriculture and Assistant Director of Agriculture.

(2.) IN this petition, order dated 30.11.2006, passed by the learned Additional District Judge and Presiding Officer, 4th Fast Track Court, Junagadh, below application Exh.34 in Regular Civil Appeal No.76 of 1997 arising from Regular Civil Suit No.937 of 1996, is challenged.

(3.) THE learned Additional District Judge has relied upon a decision of this Court in the matter of PATEL NANJI BHOVAN DUDHATRA VS. PATEL NARAN MITHA SUKHADIYA AND ANOTHER, reported in 1998 (1) GLR 788. Relying upon that decision, the learned Judge has recorded the convincing reasons for rejecting application Exh.34.