KANAN BALA BISWAS Vs. UTTAM CHANDA

JUDGEMENT

(1.) Heard Mrs. Sujata Deb (Gupta), learned counsel appearing for the petitioners.

(2.) Both the revision petitions are at the behest of the same petitioners who are admittedly non-party to the judgment and decree passed in T.S. No.63 of 2011 dtd. 20/11/2012 in respect of which Execution (T) No.08 of 2018 is pending before the learned Court of Civil Judge (Jr. Division), Court No.2, Agartala, West Tripura.

(3.) In CRP No.99 of 2024, petitioners have sought to challenge the order dtd. 27/9/2024 passed by the learned Executing Court whereby the learned Executing Court has appointed a Survey Commissioner and directed the decree holder to submit requisite fees. It has also directed the Superintendent of Police, West Tripura, Agartala to furnish information regarding expenses for deputation of police personnel and the Commissioner, Agartala Municipal Corporation for furnishing information regarding cost to be incurred in demolition of the building constructed over the suit land. In CRP No.105 of 2024, the order dtd. 6/7/2024 whereby the petition under Order XXI Rule 26 of the Code of Civil Procedure (CPC, for short) filed by the petitioners was rejected is under challenge.