- (1.) This is judgment-debtor's writ petition.
(2.) M/s. Moti Lal Ram Ji Das, opposite party No. 3, filed a suit, against the petitioner for recovery of money, in the court of Judge Small Causes. It was decreed on 7-11-1980 for a sum Rs. 1,111.00. The decree became final.
(3.) Decree-holder filed an execution case No. 14 of 1982. The agricultural land belonging to the petitioner was attached. A date was fixed for auction sale.;