COLLECTOR,DEHRADUN AND ORS. Vs. JINENDRA KUMAR

JUDGEMENT

(1.) HEARD learned Counsel for the revisionists and learned Standing Counsel.

(2.) BY means of this civil revision under Section 151 of the Code of Civil Procedure (for short 'Code'), the legality and propriety of the judgment and order dated 28-10-1995 passed by the IInd Additional District Judge Dehradun in Execution Case No. 22/1995 has been challenged. The Collector, Dehradun and S.L.A.O., Dehradun was directed to deposit the cheque/pay order in the name of the decree holder by 30-12-1995 by the IInd Addl. District Judge, Dehradun.

(3.) IT has been mentioned by the learned Counsel for the applicants that the amount has already been deposited in connection with the land acquisition proceeding. However, the learned Counsel for the State has argued that since he has filed the appeal and sought condonation of delay, therefore, he has prayed for staying the execution of the case. The executing Court has recorded the finding to the following effect: