SPECIAL LAND ACQUISITION OFFICER FOR RAILWAYS BANGALORE Vs. DEPUTY CHIEF ENGINEER SOUTHERN RAILWAYS BANGALORE

JUDGEMENT

(1.) there two civil revision petitions arise out of the common order dated 4-12-1991 passed by the court of the ix additional city civil judge, Bangalore.

(2.) the short question that arises for consideration is that whether it is open for the claimants to execute the award passed in land acquisition proceedings against the movables found in the office of the chief secretary to government. The trial court has given detailed reasoning as to the circumstances which warranted the executing court to issue warrant of attachment of movables found in the office of the chief secretary to the government of karnataka.

(3.) the government pleader submits that the impugned order suffers from the following legal infirmities: