PRASANTA MOHAPATRA Vs. KAMAL BHUTIA AND ORS.

JUDGEMENT

(1.) This writ application has been filed challenging the order dated 09.03.2005 passed by the learned Additional Civil Judge (Sr. Division), Dhenkanal in Execution Case No. 34 of 1968.

(2.) Facts necessary for the purpose of this writ application is as under:

(3.) Heard learned counsel for the parties at length. Perused the order of this Court in Civil Revision No. 983 of 1990 and W.P.(C) No. 11557 of 2004 as also the order impugned.