- (1.) This writ petition is directed against the order dated 18.1.2010 whereby the learned executing Court below overruled the objections of the judgment debtors LRs of Radhu S/o Modji Sanadhya, R/o Kankroli i.e. Gopal Lal in execution case No. 3/2008 whereby the main objection of the present petitioner/ judgment debtor that the kahsra number in the draft sale deed has been changed to another khasra number in final registered sale deed executed by the learned trial court in pursuance of a decree of specific performance on 23.2.2007.
(2.) Mr. R.K. Thanvi, learned Counsel for the petitioner / judgment debtor submits that no such change of description of land in question could have been made in the final registered sale deed ex-parte to the present petitioners/ judgment debtors and, therefore, the objections have been wrongly overruled by the court below.
(3.) On the other hand, Mr. S.L. Jain, learned Counsel for the respondent/decree holder submits that in the impugned order the change of khasra numbers on account of change in the revenue records in a normal process since the time of settlement in the samwat year 2055 has been explained and the same was done on the basis of report of the Tehsildar referred in para No. 1 and 2 and at internal page 3 of the impugned order dated 18.1.2010 passed by the learned court below. The said khasra No. 307, 308, 309, 310, 311, 312, 313, 314, 316, 317 and 318 have been changed to 568, 569, 670, 571, 572, 473, 574, 575, 576, 577 and 578 in the said sale deed and the measurement in the said sale deed on account of such renumbering of khasra is given as 12 bighas 2 biswas.;