- (1.) The present revision petition has been filed under Article 227 of the Constitution of India for quashing/setting aside order dated 25.7.2011 passed by learned Civil Judge, (Senior Division), Palwal.
(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.
(3.) It has been contended by learned counsel for the petitioner that he has already delivered the possession of the suit property to respondentsdecree holders on 9.11.2010. It is further contended that he has not taken possession of any portion of the property in dispute regarding which decree was passed even till today and, however, on misrepresentation of respondents-decree holders, they have succeeded in getting issued warrant of possession again and in the garb of the same, they intend to dispossess the petitioner from his small hut, which is not the part of the suit property.;