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Judgment
Rajneesh Kumar Gupta, J.
This hearing has been conducted through hybrid mode.
The present petition has been filed under Article 227 of the Constitution of India by the petitioner/JD, assailing the impugned order dated 19th March, 2026, passed by the learned Trial Court in Execution (Civil) No. 1765/2025, whereby the warrant of possession of the suit property has been issued.
Learned Counsel for the respondent/DH appears on advance notice and accepts notice.
Heard. Record perused.
Vide order dated 15th May, 2025, the application of the respondent under Order XII Rule 6 read with Section 151 of CPC has been allowed against the petitioner and decree for possession of the suit property has been passed. In the execution petition of that decree, the warrant of possession of the suit property has now been issued.
Learned Counsel for the petitioner has argued that no prior notice was given before the issuance of the warrant of possession and that the decree was obtained by way of fraud.
A perusal of the impugned order shows that the petitioner had not appeared despite service of notice. Moreover, the execution petition has been filed within 02 (two) years from the date of the decree, and therefore, no prior notice was also required.
Accordingly, this Court doesn’t find any infirmity in the impugned order and the petition is dismissed as being devoid of any merits. Pending application(s), if any, also stand disposed of.
Copy of this order be given dasti under the signature of the Court Master.