DAHYABHAI MORARBHAI AHIR Vs. DALPATBHAI MANCHHUBHAI PATEL

JUDGEMENT

(1.) Heard Mr. V.K.Shah, learned advocate for the applicant, and Mr. Kanojia, learned advocate for the respondent Nos.1 to 4. Mr. Kanojia, learned advocate, submitted that the said respondents have instructed him to appear as their lawyer instead of Mr. K.K.Trivedi, learned advocate. He also requested that the proceedings may be adjourned for a week. The application is pending since two years, therefore, request is not accepted.

(2.) The applicant in this application is respondent No.4 in main petition, i.e. Special Civil Application No.17459 of 2005, respondent Nos.1 to 4 are original petitioners in above mentioned petition and the respondent Nos.5, 6 and 7 are the State and statutory authorities.

(3.) The applicant i.e. original respondent No.4 has taken out present application with the allegation that the original petitioners have committed breach of interim order dated 26.8.2005 passed by the Court in Special Civil Application No.17459 of 2005. With the said allegation, the applicant has prayed, inter alia, that:-