SURAJ BHAN Vs. BHADU

JUDGEMENT

(1.) THE petitioner has invoked revisional jurisdiction of this Court under Article 227 of the Constitution of India, seeking to set aside the order dated 13.1.2015 (Annexure P -6 impugned order in fact is Annexure P -9) passed by the Executing Court whereby the objection application filed by the petitioner for assessment and fixation of value of land in dispute as per Government rates and for making payment to the respondent -decree/holder (DH) was dismissed.

(2.) I have heard learned counsel for the petitioner and carefully perused the impugned order as well as the paper book.

(3.) SUIT No. 575 of 1994 was instituted by respondent No. 1 - Bhadu on 8.10.1994 for possession of property in question (bara) on the ground that petitioner -defendant had illegally and forcibly occupied this property in the year 1990. The bara in question was allotted to respondent No. 1 -DH by the Haryana Government in the year 1981 being non -proprietor and he had been in possession of the said bara since the allotment. The suit was decreed by the trial Court vide judgment and decree dated 3.8.2000 (Annexure P -1) i.e. after the matter remained pending for 6 years. This judgment admittedly, had attained finality and execution of the judgment is pending.