PRADEEP KUMAR SATAPATHY Vs. ABHIMANYU SAHOO

JUDGEMENT

(1.) The petitioner in this petition seeks to assail the orders dated 17.11.2014 passed by the learned Civil Judge (Junior Division), Nayagarh in Execution Case No.1 of 2013, wherein learned executing court issued direction to the local Revenue Inspector to assist the beliff to identify at the time of delivery of possession of the case land stated to have been encroached by the Judgment Debtors (J.Drs.) and also the order dated 18.05.2015 refusing the prayer of the J.Dr. to recall the order dated 17.11.2014.

(2.) Shorn of unnecessary details, the factual backdrop necessary for proper adjudication of this case are stated hereunder:

(3.) Opp. Party no.1, namely, Abhimanyu Sahoo, filed C.S. No.3 of 2009 before learned Civil Judge (Junior Division), Nayagarh with the following prayer: