(1.) Heard Sri M.C. Chaturvedi, learned Additional Advocate General assisted by Sri Sanjay Kumar Singh and Sri Madhu Tandon, learned Standing Counsel for the petitioners and Sri K.K. Arora, learned counsel appearing for the decree holder-respondents.
(2.) The petition bearing No.1807 of 2015 under Article 227 arises out of an order dtd. 25/8/2014 passed by the executing court in execution case No.70 of 2010 directing for delivery of possession of the property in question to the assignees of the decree holder in performance of the decree of permanent prohibitory injunction affirmed in revision No.67 of 2014 whereas petition bearing No.1806 of 2015 arises out of an order dtd. 29/3/2014 passed by the executing court dismissing the misc. case under Sec. 47 C.P.C. instituted by the judgment-debtors/State petitioners, affirmed in revision petition No.66 of 2014. Since pleadings have been exchanged in petition No.1807 of 2015, the same is taken to be leading petition for the purposes of statement of facts and pleadings raised before the court below and before this Court with consent of learned advocates for the parties and thus both the petitions are being decided simultaneously.
(3.) Petitioners before this Court are the State of U.P. through District Magistrate, Moradabad, Sub Divisional Magistrate, Moradabad and Tehsildar of Tehsil Sadar district- Moradabad.
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