AJIT SINGH DECEASED Vs. PADMA BHANDARI DECEASED

JUDGEMENT

(1.) The present petition under Art. 227 of the Constitution of India assails the order dated 3/3/2021 passed by the Administrative Civil Judge (South), Saket Courts, New Delhi (hereinafter 'Executing Court') in Execution Petition No.350/2017, whereby warrants of possession have been issued qua the portion shown as point 'X' in the site plan (Ex-PW1/A), with a further direction to the bailiff to break up the locks and doors and get the portion, illegally occupied by the petitioners (legal heirs of the judgment debtor/original defendant) behind the portion marked as 'X' in the site plan, vacated from the petitioners.

(2.) The counsel for the petitioners as well as counsel appearing on caveat on behalf of the respondents (decree holders/original plaintiffs) have been heard at length when the petition was first listed on 23rd November, 2021 and judgment was reserved.

(3.) Brief resume of the facts giving rise to the present petition are detailed hereinafter.