DEVENDRAPPA Vs. THE ASSISTANT COMMISSIONER, LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE petitioner has challenged the order passed by the Executing Court wherein his application was allowed, however with a rider to produce Succession Certificate. Hence, the petitioner is before this Court challenging the order of the Executing Court.

(2.) THE learned counsel referred to sub -section (3) of Section 47 of the CPC which reads as under:

(3.) THE learned AGA appearing for respondent No. 1 submitted that the Court wants to satisfy itself about the status of legal representatives of deceased decree holder and also with regard to the genuineness of the document. Therefore, he submits that the order passed by the Executing Court is sound and proper and prays for dismissal of the writ petitions.