TIMMAJJA Vs. BASAVVA

JUDGEMENT

(1.) An order by which the possession warrant is ordered to be executed with the assistance of the Surveyor, is called in question, in this writ petition.

(2.) The said order was passed on 28/5/2019.

(3.) As per the impugned order, the suit for partition filed by the decree holder was decreed on 18/8/2003 and ultimately a final decree was passed in FDP No.1/2006 in which a final decree was drawn on 15/12/2018.