ANIL GUPTA & OTHERS Vs. THAMMAN SINGH

JUDGEMENT

(1.) Since the impugned orders in both the writ petitions have been passed by the Executing Court, which is executing similar decree of eviction against the same tenant and the issues are common, both the writ petitions are decided by this Common order.

(2.) Petitioners/Decree Holders would call in question the legality and validity of the order passed by the Executing Court on 13.01.2016 whereby the Executing Court has refused to proceed with the execution of decree for eviction unless all the legal heirs of the deceased judgment-debtors are brought on record.

(3.) The skeletal facts outlining the factual conspectus would be briefly narrated so as to better comprehend the issues seeking adjudication.