(1.) By this common order, both the aforementioned civil revisions are being disposed of together as common questions of facts and law are involved in these petitions.
(2.) For the sake of convenience, facts are being taken from Civil Revision No.4263 of 2013.
(3.) Instant civil revision has been filed under Article 227 of the Constitution of India for setting aside the order dated 27.02.2013 (Annexure P-12) passed by learned Additional District Judge, Pathankot whereby warrants of sale of attached property of the petitioner has been ordered to be issued.