Civil Procedure Code, 1908 (CPC) – Order 21 Rule 97, Order 21 Rule 99, Order 7 Rule 11, Order 21 Rule 25 and Order 21 Rule 35(3) – Land Acquisition Act, 1894 – Section 4 – Delivery of possession by police help to the decree holder cannot be granted and stands vitiated in absence of any orders by the Court for providing such police assistance. In peculiar circumstances delivery of land not interfered with
SUPREME COURT OF INDIA DIVISION BENCH OM PARKASH AND ANOTHER — Appellant Vs. AMAR SINGH AND ANOTHER — Respondent ( Before : Navin Sinha and B.R. Gavai, JJ. ) Civil…