Biswajit Basu, J. - (1.) The revisional application under Article 227 of the Constitution of India is at the instance of one of the judgment debtors in a suit for recovery of possession.
(2.) The suit was decreed on contest on June 30, 2012. The said decree was put into execution giving rise to Title Execution Case No. 22 of 2012. The execution of the said decree was resisted by the judgment debtors.
(3.) The decree holder/opposite party no. 1 filed an application under Rule 208 of the Civil Rules and Orders for necessary assistance of police to execute the said decree by removing the said resistance.;