DEBANGSU BASAK, J. - (1.) IN a suit for possession and mesne profit, a Special Officer was appointed by the Order dated October 20, 1993. The Special Officer held a meeting on October 21, 1993 and made an inventory. The minutes of the meeting was at page 14 to 16 of the application.
(2.) THE suit was decreed in favour of the plaintiffs on July 15, 2013. The appeal carried therefrom was dismissed on December 5, 2013. It was submitted on behalf of the parties that, the special leave petition against the judgement and order dated December 5, 2013 was dismissed by the Hon'ble Supreme Court of India.
(3.) THE plaintiff made the present application seeking discharge of the Special Officer appointed by the Order dated October 20, 1993 and a direction upon such a Special Officer to hand over physical possession of the suit premises to the plaintiffs by making over the keys to the padlock put by the Special Officer at the entrance of the suit premises and making over possession of the two car parking spaces as mentioned in Schedule 'A' of the plaint.;