TULSHIDAS SOIRU LAAD Vs. SAUDE VINCENT RODRIGUES

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) IN Writ Petition No.178/07, the petitioner has challenged the order dated 22.3.07, refusing appointment of a Commissioner in respect of the suit property. In Writ Petition No.252/07, the petitioner is on the other side, who has challenged the appointment of a new commissioner on the sole ground that one of the parties is dis-satisfied with the report of the Commissioner. This order is dated 6.2.2007.

(3.) ADMITTEDLY, the earlier Commissioner has submitted a report on 31.1.2007. That report has, till date, neither been accepted nor rejected. By the order impugned in Writ Petition No.252/07 dated 6.2.2007, the Court has permitted to take steps for appointment of a new Commissioner. Thereafter, the plaintiff's request for appointment of a new Commissioner was rejected.