SHANTA BABARAO DESHMUKH Vs. BECHARBHAI JIVABHAI PATEL

JUDGEMENT

(1.) This Interim Application filed in the two Writ Petitions viz. Civil Writ Petition No.7868 of 2022 and Civil Writ Petition No.10904 of 2022 in R.A.D. Suit No.924 of 2006 seeking the following reliefs :

(2.) A bare perusal of these reliefs compared to the reliefs sought in the Writ Petitions indicates that these reliefs are beyond the purview and scope of the Writ Petitions filed. The reliefs sought in this Interim Application also appear to be in the nature of administrative directions amenable to jurisdiction under the administrative side of this High Court.

(3.) Let the Registry verify whether Application of this nature pertains to the assignment of this Court. Till then, the Interim Application as well as the Writ Petitions are removed from the board.