K.S.PARIPOORNAN, J. - (1.) THE special leave petition is dismissed with the following directions :
(2.) WE find from the judgment of the High Court (pages 18 and 27 of the printed paper book) that the High Court has come to the conclusion that the lease deeds produced by the petitioner have been fabricated. In the light of the clear finding on that score, the High Court should have ordered prosecution. We direct that the High Court will take immediate steps in that behalf. We also make it clear that all steps for expeditious execution of the decree will be taken. Order accordingly.;