Wakil Ahamad (Died) Through Lrs vs Kedarnath (Dead) Through Lrs
2021 Latest Caselaw 172 Chatt

                                                                        NAFR


        HIGH COURT OF CHHATTISGARH, BILASPUR
                      W.P.(227) No.252 of 2021
1. Wakil Ahamad (Died) Through Lrs:-
   1.1 - Rafiq Ahamad, S/o Lt. Wakil Ahamad, Aged About 42 Years R/o
   Varispura, Kamthi District Nagpur (M.H.), District : Nagpur, Maharashtra
   1.2 - Iliyas Ahamad, S/o Lt. Wakil Ahamad, Aged About 44 Years R/o
   Varispura, Kamthi District Nagpur (M.H.), District : Nagpur, Maharashtra
   1.3 - Imtiyaj Ahamad, S/o Lt. Wakil Ahamad, Aged About 40 Years R/o
   Varispura, Kamthi District Nagpur (M.H.), District : Nagpur, Maharashtra
   1.4 - Ahafaz Ahamad, S/o Lt. Wakil Ahamad, Aged About 39 Years R/o
   Varispura, Kamthi District Nagpur (M.H.), District : Nagpur, Maharashtra
   1.5 - Salim Javed, S/o Lt. Wakil Ahamad, Aged About 35 Years R/o
   Varispura, Kamthi District Nagpur (M.H.), District : Nagpur, Maharashtra
   1.6 - Smt. Noorjahan, W/o Shri Jamil Ahamad, Aged About 49 Years R/o
   Varispura, Kamthi District Nagpur (M.H.)......(L.R. Of Wakil Ahamad)
   1.7 - Mumtaj Jahan, D/o Lt. Wakil Ahamad, Aged About 46 Years R/o
   Ismailpura,   Kamthi   District   Nagpur   (M.H.),   District   :   Nagpur,
   Maharashtra
   1.8 - Karam Jahan, W/o Shri Khalid Kamar, Aged About 40 Years R/o
   Varispura, Kamthi District Nagpur (M.H.)..........(L.R. Of Wakil Ahamad)
   1.9 - Shah Jahan, D/o Lt. Wakil Ahamad, Aged About 40 Years R/o
   Varispura, Kamthi District Nagpur (M.H.), District : Nagpur, Maharashtra
   1.10 - Ku. Salma Shahjadi, D/o Lt. Wakil Ahamad, Aged About 31 Years
   R/o Varispura, Kamthi District Nagpur (M.H.), District : Nagpur,
   Maharashtra
   1.11 - Smt. Vikarunnisha (Died During The Pendency Of Execution
   Case)
                                                              ---- Petitioners

                                Versus
1. Kedarnath (Dead) Through Lrs:-
   1.1 - Bhagwati Prasad, S/o Lt. Kedarnath Dewangan, Aged About 45
   Years R/o Dewangan Mohalla, Akaltara, Tahsil Akaltara, District Janjgir
   Champa Chhattisgarh
   1.2 - Pramod Kumar, S/o Lt. Kedarnath Dewangan, Aged About 43
   Years R/o Dewangan Mohalla, Akaltara, Tahsil Akalatara, District Janjgir
   Champa Chhattisgarh
   1.3 - Ashok Kumar, S/o Lt. Kedarnath Dewangan, Aged About 42 Years
                                               -2-


      R/o Dewangan Mohalla, Akaltara, Tahsil Akaltara, District Janjgir
      Champa Chhattisgarh
      1.4 - Smt. Shail Kumari, W/o Suresh Kumar, Aged About 39 Years R/o
      Juna        Bilaspur,      Tahsil      And     District    Bilaspur       Chhattisgarh
      1.5 - Smt. Phool Bai, W/o Ishwar Prasad Dewangan, Aged About 37
      Years       R/o     Juna        Bilaspur,     Tahsil      And     District    Bilaspur
      Chhattisgarh............(L.R. Of Kedarnath)
      1.6 - Smt. Shanti Bai, W/o Suresh Kumar, Aged About 34 Years R/o
      Sarkanda, Bilaspur, Tahsil And District Bilaspur Chhattisgarh............
      (L.R. Of Kedarnath)
      1.7 - Smt. Sadhna, W/o Narmada Prasad, Aged About 33 Years R/o
      Budhwari          Bazar,      Bilaspur,       Tahsil      And     District    Bilaspur
      (Chhattisgarh).........(L.R. Of Kedarnath)
      1.8 - Smt. Sangeeta Bai, W/o Santosh Kumar, Aged About 31 Years R/o
      Village Rani Gaon, Ratanpur, District Bilaspur (Chhattisgarh)............
      (L.R. Of Kedarnath)
     Kapilnath, S/o Nakchhed Dewangan, Aged About 76 Years R/o Akaltara,
      P.S. And Tahsil Akaltara, District Janjgir Champa Chhattisgarh

     Badri Prasad, S/o Nakchhed Dewangan, Aged About 65 Years R/o
      Akaltara, P.S. And Tahsil Akaltara, District Janjgir Champa Chhattisgarh

                                                                         ---- Respondents

For Petitioners - Mr. Atul Kumar Kesharwani, Advocate.

Hon'ble Shri Justice Rajendra Chandra Singh Samant Order on Board

07-06-2021

Heard.

1. This petition under Article 227 of Constitution of India has been brought

seeking issuance of directions to the concerned Court.

2. It is submitted by the learned counsel for the petitioner that the petitioner

is decree holder in Civil Suit No.26A/1996. The Execution Case was

filed on 14.01.2016, which is continuing till date without any progress, in

the meanwhile, an application has been filed by the respondents/judgment debtors under Order 21 Rule 97 of C.P.C. which

is registered as M.J.C. No.22/2018 is also pending. The petitioner has

grievance that the Court below is not making specific effort, to conclude

these proceedings, therefore, a direction be issued to the Court below to

conclude the proceedings in both the cases within a time frame.

3. After considering on the submissions, the petition is disposed off at

motion stage. The learned Execution Court is directed to expedite and

dispose off the M.J.C. No.22/2018 within a period of 2 months from the

date this order is passed. If the Execution Case survives, then the

learned Execution Court is also directed to take up the execution

proceeding expeditiously and dispose off the same as early as possible.

4. Accordingly, this petition is disposed off.

Sd/-

                                             (Rajendra Chandra Singh Samant)
Monika                                                   Judge