Sabyasachi Bhattacharyya, J. - (1.) The brief facts of the case are as follows:
(2.) The petitioner and the proforma opposite party no. 2, being decree-holders, obtained an eviction decree against the judgment-debtor/opposite party no. 1 on August 18, 2010.
(3.) Execution was levied, giving rise to Title Execution Case No. 183 of 2010. In the said proceeding, the Court bailiff handed over possession of the decretal property to the decree- holders on March 29, 2011.;