RAJENDRA SINGH Vs. DEENANATH KESHAV BHOIR

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the Judgment and Order dated 21st April 2012 passed below Exhibit1 in Special Darkhast No.28 of 2010 by which the Executing Court has held that in so far as the execution of conveyance is concerned, the same is barred by limitation.

(3.) The facts necessary to be cited for an adjudication of the above Petition can be stated thus :