DY INSPECTOR GENERAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE, common issue is involved in all these Civil Revision applications and, since, they are heard together, they are being disposed of by this common judgment and order.

(2.) THE facts are taken from Civil Revision Application No. 76 of 2004 arising out of execution Application No. 7 of 2002, for the sake of convenience.

(3.) CIVIL Revision Application No, 76 of 2004 is filed by the applicant/original judgment debtor in Execution Application No. 7 of 2002 praying for quashing and setting aside the impugned judgment and order dated 31st December 2003 passed by learned Civil Judge (S. D)Ahmedabad (rural), Gandhinagar in execution application No. 7 of 2002. The applicant has also prayed for stay against the operation and implementation of the impugned judgment and order dated 31st December 2003.