K.A.PUJ - (1.). The present revision application is filed against the order passed by the ld. 2nd Jt. Civil Judge (SD) Ahmedabad on 19.9.2002 below an application ex. 156 in Civil Suit No. 1/1975 and below an application exh. 1 being Review Application No. 1/2002.
(2.)The brief facts giving rise to the present revision application are stated as under:
(3.)That the respondent herein who is the ori. plaintiff in the suit, has filed a Special Civil Suit No. 1/1975 for specific performance of the contract. In the said suit, the land in question was an agriculture land and, therefore, the ld. judge has referred the issue about the legality of the contract of agriculture land to the Mamlatdar and ALT. The land in question was situated beyond 8 kms. and whether the purchaser was an agriculturist having land within the notified area of 8 kms., was the issue which has been decided and the notification of restricting rights within 8 kms. is no more in force.