Abhinava Upadhya, J. - (1.) BY means of this writ petition, the petitioner has challenged the order of the executing court by which the objection of the petitioner has been rejected.
(2.) A suit for permanent injunction was filed being suit No. 305 of 1988. The said suit was dismissed against which first appeal was filed being first appeal No. 96 of 2001. The first appeal was allowed holding that the petitioner is entitled to pathway. The aforesaid pathway as shown in the map which was numbered as No. 73Ga -2 was accepted and adopted and was treated to be the final map. Challenging the order of the first appellate court, the petitioner filed second appeal before this Court but the second appeal has also been dismissed.
(3.) FOR executing the order of the appellate court dated 19.12.2008 an execution case was filed being the execution case No. 2 of 2009.;