GHANASHYAM PRADHAN AND OTHERS Vs. RAM PRATAP KHERIA

JUDGEMENT

(1.) This petition challenges the order dated 21.4.2017 passed by the learned Civil Judge (Sr.Division), Bhubaneswar in Execution Case No.109 of 1999, whereby and whereunder, the learned executing court rejected the application of the J.Drs for a direction to the D.Hr for production of village survey map of the suit schedule property.

(2.) This case depicts the plight of the J.Drs in enjoying the fruits of the decree. The matter has travelled six times to this Court. The successive petitions filed by the J.Drs. having been rejected, they filed six applications under Article 227 of the Constitution by way of C.M.P. or W.P.(C) one after another before this Court. Against some of the orders of the learned Single Judge, they have also filed two writ appeals before the Division Bench of this Court. Being failed in their attempt to obstruct the decree, they filed an application for a direction to the D.Hr to produce the village map.

(3.) The opposite party as plaintiff instituted O.S.No.59 of 1983 in the court of the learned Civil Judge (Sr.Division), Bhubaneswar for declaration of right, title and interest over 'B' & 'C' schedule property, for eviction of defendant nos.1 to 3 (petitioners herein) from 'B' schedule property and certain other ancillary reliefs.