A.S.QURESHI - (1.). This civil revision application is filed by the present petitioner who is the plaintiff in the suit against the judgment and order dated 16/10/1982 passed by the learned District Judge Valsad at Navsari in Miscellaneous Civil Application No. 39 of 1982 dismissing the appeal filed against the order below Exh. 5 passed by the learned Civil Judge Senior Division Valsad in Regular Civil Suit No. 123/82 whereby the application for interim relief of the present petitioner was rejected.
(2.). The contentions raised in the suit by the present petitioner pertained to his alleged tenancy They rights in respect of the suit premises. The present petitioner claims in the suit that the suit premises were let out to him by the landlord respondent No. 4 herein and that the order of the Collector Valsad requiring the petitioner to vacate the suit premises on his being transferred from Valsad to Navsari is illegal void and inoperative in law. The petitioner had prayed for the interim stay of the operation of the said order of the Collector.
(3.). The Trial Court was satisfied that there was no evidence on the record of this case to show that the plaintiff had any tenancy right in respect of the suit premises and hence it refused to grant the interim relief as prayed for. The petitioner challenged the order of the trial court in the District Court. The District Court upheld the finding and decision of the trial court and dismissed the appeal of the present petitioner. It is against this order of dismissal of his appeal that the petitioner has come to this court in revision.