- (1.) This writ petition has been filed by the petitioners ('LRs of Dayaram'/'Dayaram') aggrieved against the order dated 22.05.2015 passed by the executing court, whereby the application filed by the petitioners under Section 151 CPC seeking dropping of execution proceedings has been rejected and application filed by the respondentdecree-holder under Section 151 CPC has been accepted and it has been directed that boundaries in warrant of possession be amended.
(2.) The matter in dispute has got a chequred history. A Civil Original Suit No.36/1957 was filed by Thakur Sumer Bihariji (deity) through H.H. Maharaja Gaj Singhji against Dayaram, which came to be decreed by judgment and decree dated 19.04.1961, whereby the suit for possession of the land and mesne profit was decreed.
(3.) S.B. Civil First Appeals No.32/1958 and 64/1958 filed by Hafiz Mohd. Ibrahim & Ors. and Hakim Nisar Ahmed & Ors. on behalf of Muslim Community/Rajasthan Board of Muslim Wakf ('Wakf Board') respectively came to be decided by judgment dated 24.02.1970 by this Court, whereby a compromise was entered into, inter alia, providing that the Wakf Board shall be entitled to execute all those decrees, which have been obtained regarding possession of portions of land in dispute by H.H. Maharaja Gaj Singhji; further the appeals were allowed and it was, inter alia, decreed that Wakf Board shall recover possession of the land in dispute from the respondents therein.;