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Judgment
7 paragraphs · 183 wordsA. Badharudeen, J
This Original Petition has been filed under Article 227 of the Constitution of India.
The short prayer that has been pressed into in this Original Petition is to direct the execution court to consider E.A.Nos.293/2022, 294/2022 and 295/2022 before proceeding with delivery.
In fact, when petitions of this nature being filed, it is the duty of the execution court to decide the case, in accordance with law.
Therefore, there shall be a direction to the execution court to hear and dispose of the above petitions before proceeding with delivery of the property and pass orders purely on merits, if delivery not effected till today. If delivery effected before or by today, this judgment has no legal effect. Otherwise, the disposal of the above petitions shall be done within a period of one month, from the date of receipt or production of a copy of this judgment.
This Original Petition (Civil) stands disposed of as above.
Registry is directed to forward a copy of this judgment to the court below concerned, within seven days, for compliance and information.