SYAD ASIF HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioners as well as the learned counsel for the respondent State.

(2.) This petition has been filed under Article 227 of the Constitution of India whereby the prayer has been made for quashing of the order dtd. 8/7/2024 and 27/7/2024 passed in Execution Case No.05/2007 passed by the learned Additional Civil Judge, Junior Division, Dhanbad. The prayer is also made to maintain status-quo with regard to the suit property.

(3.) Learned counsel for the petitioners submits the petitioners are having right, title, interest and possession over the suit property and the said suit property was purchased by the registered sale deed being Mouza- No.51, Plot No.3370 and 2484(P) area one katha eleven chhataks. He submits that the opposite parties are making hindrance and in view of that two petitions have been filed before the learned executing court for filing objection under Sec. 47 CPC and for taking time to file the petition. The learned court has been pleased to reject both the petitions by the orders dtd. 8/7/2024 and 27/7/2024. He submits that the property is in possession of the petitioners and unnecessarily the opposite parties are trying to disturb the possession of the petitioners and in view of that, those orders are illegal and may kindly be set aside.