RITU RAJ AWASTHI,J. - (1.) Heard.
(2.) This writ petition has been filed seeking following reliefs:- "i. set aside and quash the entire proceeding of Execution no.6/08, Ram Autar v. Jagjivan and others pending in the court of Judge, Small Causes Court, Faizabad. ii. pass such other order or direction which this Hon'ble court may deem fit and proper under the facts and circumstances of the case in favour of the petitioner. iii. allow the petition with costs."
(3.) As per given facts, the opposite party no.1 has filed a suit for permanent injunction which was registered as Suit No.60 of 1994. The petitioners were the defendants in the said suit. They had filed his written statement and contested the said suit. The suit was decreed vide judgment and order dated 29.10.2007.;