(1.) these civil revision petitions are directed against the orders passed on i.a. nos. Vii and viii by the court of the second additional civil judge, belgaum, dated 3-4-1986 in execution case No. 26 of 1964 rejecting the i.as. Holding that the proceeding has come to an end after the disposal of the special leave petition by the Supreme Court on its file.
(2.) since these revision petitions arise out of a common order they are clubbedand disposed of by this court by a common order.
(3.) brief facts of the case are:-Smt. Parvathibai wife of balram haibatti, the petitioner, has filed two applications i.as. Vii and viii, the former under order 21, Rule 16 and the latter under Section 151 of the code of the civil procedure (hereinafter referred to as the 'cpc'). Her first application is for seeking permission to continue the execution and the second one is for taking the certified copy of the plan along with the separate list as part of the final decree, and possession of the property shown in the said plan to be handed over to her.
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