- (1.) AT the time of argument no one appeared on behalf of contesting respondents even though the case was taken up in the revised list. Accordingly only the arguments of learned counsel for the petitioner were heard.
(2.) THIS writ petition arises out of execution proceedings. Original respondent No. 3, durga Charan since deceased and survived by legal representative obtained a money decree against the petitioner which was put in execution for the first time in the year 1973 in the form of execution case No. 207 of 1973. Uptil that time decretal amount was rs. 1347/ -. The property of the petitioner was sold in execution, however, on the objections of the petitioner the sale was set aside, again same thing followed. For the third time the following property of the petitioner was auctioned on 14-8-1981 in realisation of the dues. Plot No. 1356 Area 1. 45 acres plot No. 1180 Area 1. 86 acres
(3.) IN the auction property was purchased by original respondent No. 4, Ayodhya prasad since deceased and survived by the legal representative who is stated to be a brother-in-law a decree holder respondent no. 3.;