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Judgment
This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-
''माननीय न्यायालय से विनम्र याचना है कि याचिकाकर्ता की याचिका स्वीकार की जाकर याचिका कर्ता के द्वारा रेस्पोंडेन्ट क्रमांक 3 नगर पालिक निगम ग्वालियर को प्रस्तुत किया गया आवेदन अनेक्चर पी-1 का निराकरण कराया जाकर अधीनस्थ न्यायालयों द्वारा पारित निर्णय व डिक्री का पालन कराये जाने का निर्देश दिया जाकर रेस्पोडेन्ट क्रमांक 1 लगायत 3 को अतिक्रमण को हटाये जाने का आदेश पारित करने की कृपा की जावे।"
It is submitted by the counsel for the petitioner that the petitioner had filed a suit for declaration of title, which was partially decreed by judgment dated 23.01.2013 passed by 12th Civil Judge, Class-II, Gwalior in Civil Suit No. 31-A/2009. Against the said judgment and decree, the appellant had filed an appeal, which was registered as Civil Appeal No. 29-A/2013, which was allowed by judgment and decree dated 20.12.2013 passed by 11th Additional District Judge, Gwalior and the following decree was passed:-
''अ- यह घोषित किया जाता है कि वादग्रस्त रास्ता स्थित गउघाट जो वादी द्वारा भवन निर्माण की स्वीकृति संबंधी प्रस्तत मानचित्र प्रदर्शपी 05 में 9.14 मीटर चौड़ा कच्चा रोड नगर निगम के रूप में दर्शाया गया है, नगर निगम के स्वामित्व का आम रास्ता है जिस पर किसी व्यक्ति को अतिक्रमण करने का कोई अधिकार नहीं।
ब- प्रतिवादी क्रमांक 1 लगायत 3 के विरूद्ध इस आशय की स्थायी निषेधाज्ञा जारी की जाती है कि वे उक्त विवादित भूमि/रास्ते पर कोई निर्माण कार्य न करें या उस पर आवागमन में कोई अवरोध उत्पन्न करने से विरत रहें।
स- प्रतिवादी क्रमांक 1 लगायत 3 वाद लम्बन के दौरान वादग्रस्त रास्ते पर किये गये अतिक्रमण/निर्माण को हटायें अन्यथा स्थिति में प्रतिवादी क्रमांक 4 नगर निगम उक्त अतिक्रमण/निर्माण को विधिवत हटा पाने का अधिकारी होगा।"
It is submitted by the counsel for the petitioner that in spite of decree of permanent injunction and declaration of title, private persons have encroached upon the said property and in spite of the representation/application made by the petitioner, the respondents are not taking any action to remove the encroachment.
Heard the learned counsel for the petitioner.
The petitioner has not impleaded those persons who have encroached upon the said property. Furthermore, if anybody has violated a decree passed by the Court of competent jurisdiction, then the petitioner has an efficacious remedy of filing an application for execution of the same. By filing this petition under Article 226 of the Constitution of India, in fact the petitioner is seeking execution of the judgment and decree dated 20.12.2013 passed by 11th Additional District Judge, Gwalior in Civil Appeal No. 29-A/2013. Therefore, the petitioner has an efficacious remedy as provided under Order 21 of CPC.
Accordingly, the petition is dismissed with liberty to the petitioner that in case, if he so desires, then he can file an application for execution of decree dated 20.12.2013 passed by 11th Additional District Judge, Gwalior in Civil Appeal No. 29-A/2013.
No order as to cost.