RAJINDER SINGH Vs. SADHU RAM

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is directed against the order dated 22.4.2014 passed by learned Executing Court whereby it without deciding the objections of the petitioners issued warrant of possession.

(2.) THE facts, in brief, may be noticed. The respondent had filed a suit for possession which was dismissed by the learned trial Court, but the said finding was reversed by the learned lower Appellate Court and the appeal against the same was also dismissed by this Court on 21.10.2009.

(3.) THE petitioners have claimed that the learned Executing court has denied them a fair trial because without adjudicating upon the objections, the warrant of possession could not have directly been issued.