- (1.) Challenge in this petition under Article 227 of the Constitution of India is to the order dated 31.10.2011 (Annexure P-1), passed by the Executing Court of Civil Judge (Junior Division), Amritsar, allowing the application under Section 151 CPC filed by the decree holder-respondents for executing decree dated 8.8.1977 and ordering issuance of warrant of possession of land in dispute.
(2.) Briefly stated, plaintiff-decree holders, now respondents filed civil suit No. 28 dated 20.1.1975 for possession of land measuring 26 kanals 18 marlas. The suit was contested by the predecessors in interest of JDs. The suit was decreed by Sh. M.S. Chawla, Sub Judge Ist Class, Amritsar vide judgment dated 8.8.1977.
(3.) The predecessors of JDs filed appeal against the said judgment and decree dated 8.8.1977 but that appeal was also dismissed. Still dissatisfied with the said judgment of the Ist Appellate Court, the Regular Second Appeal was filed before this Court, which was ultimately dismissed on 28.10.2005.;