GOPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present revision petition is against the order dated 27th January, 2003, passed by the executing Court Civil Judge (Junior Division), Makrana, District Nagaur.

(3.) The facts of the case, in brief, are that as back as in the year, 1981, precisely on 25th August, 1981, plaintiff filed the suit for eviction of defendants-tenant the State for getting possession of the rented building which was rented out by the plaintiff to defendant for running school. The suit was decreed after about almost more than 12 years on 8th February, 1994. The operative portion of the decree is as under : ..(VERNACULAR MATTER OMMITED)..