DEPUTY COMMISSIONER Vs. THONGKHOTHANG BAITE

JUDGEMENT

(1.) HEARD Mr.H.NK Singh, learned senior counsel assisted by Miss Swarnalata, learned counsel for the petitioner. None appears for the private respondents without showing any cause.

(2.) FOR this judgment proposing to pass by this Court, it is not required to delve deep into the factual matrix.

(3.) IT is the submission of Mr.H.NK Singh learned senior counsel for the petitioner that the C.R.No.385 of 1996 for implementation or execution of the said decree dated 29.11.1979, for which application for execution in the manner prescribed for filing execution of the decree under the C.P.C had not been filed, cannot be taken up as a writ petition in order to overcome the prescribed period for filing the Execution Case under the Limitation Act, 1963.