MOMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSTANT writ petition has been filed under Articles 226/227 of the Constitution of India praying for issuance of writ in the nature of mandamus directing the respondents to implement the judgment and decree of Senior Sub Judge, Sirsa passed in Civil Suit No. 675 of 1981, decided on 25.7.1983. I have heard learned counsel for the parties and perused the record.

(2.) SINCE the decree has been passed by the Civil Court, there is provision for its execution. Hence, the instant writ is not maintainable.