DINESH MEHTA, J. - (1.) This bunch of writ petitions has been filed, challenging various orders passed by the Executing Court on different occasions.
(2.) .During pendency of these writ petitions, by way of the order dated 18.07.2019, this Court has directed the Executing Court to determine exact amount payable to the land-looser. The said order dated 18.07.2019 reads thus : "These writ petitions arise out of the order(s) passed by the Executing Court, vide which the objections to the execution proceedings filed by the parties have been decided. After hearing learned counsel for the parties, this Court is of the opinion that instead of deciding these writ petitions in abstract, it would be appropriate, if the Executing Court is directed to calculate the respondent(s)' entitlement/amount payable. For the said purpose, the Executing Court shall take into account all the relevant facts, viz. award of the Land Acquisition Officer, order of Reference Court and so also the order of this Court. Both the parties shall place their calculations; amount- wise and heading-wise (including provisions of the Act), before the Court below within a period of 15 days from today, while giving copy to opposite party. The Executing Court shall thereafter determine the exact amount payable to the land-looser, while also keeping into consideration, the relevant law cited by the rival parties. Till the Executing Court determines the final amount in terms of the order instant, no coercive action for enforcing recovery shall be taken. Above exercise be done, preferably within a period of three months from today. List these matters on 04.11.2019." Pursuant to the directions so issued by this Court, the Executing Court has passed an order dated 26.09.2019.
(3.) Upon perusal of the record, this Court finds that various pleadings and grounds raised in the petitions, while laying challenge to different orders have lost their significance in wake of the above referred order of the Executing Court.;