As per the case facts a government company appealed a High Court judgment that dismissed its appeals regarding the execution of a decree The case involved the proper demarcation and ... possession of land for two petrol pumps and the calculation of mesne profits with part of the land belonging to the government The appeal sought resolution on the precise boundaries and financial obligations The question arose concerning the correct execution of a court decree related to land possession and the calculation of mesne profits especially when land demarcation is disputed and involves government-owned property Finally the Supreme Court allowed the appeals setting aside the High Court's decision It directed the executing court to re-evaluate the execution applications appoint a revenue officer to demarcate the disputed plot for possession and ensure any excess land is returned while mesne profits are recalculated from a specified date