RAVI RAMAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties. Special leave is granted.

(2.) The dispute in the case relates to a residential house which admittedly belongs to the family of the appellants and was in possession of respondent No. 4 as a tenant. The appellants and their father filed a suit for eviction impleading respondent No. 4 as a party, which was decreed. In execution of the decree the appellants were put in physical possession of the house with the aid of police force. The case of respondent No. 4 is that there was an agreement for sale of the property to him and in part performance thereof he continued in possession of the house and was, therefore, not liable to be evicted. He has filed Title Suit No. 27 of 1991 in the Court of Munsif, Hazaribagh, on the basis of the alleged agreement which is still pending. He continued to assert his possession of the house and was not reconciled even after his dispossession with the aid of the police force, and ultimately an incident took place on 15-9-1991 which is the subject matter of a pending criminal case. According to the appellants respondent No. 4 opened fire in a bid to take over possession of the house and a first information report was lodged with the police.

(3.) At this stage a proceeding under Section 144 of the Code of Criminal Procedure was drawn up by the Sub-Divisional Magistrate and both the parties were restrained from entering upon the property. After the matter was examined, the Sub-Divisional Magistrate decided the proceeding on 11-10-1990 in favour of the appellants. Relying upon the fact of delivery of possession of the property to the appellants in pursuance of the civil court's decree and the other materials on the record, the Sub-Divisional Magistrate restrained the respondent No. 4 from entering upon the property. Some further facts have been stated by the appellants in their special leave petition in this regard, which do not appear to be relevant at the present stage, and it is sufficient to mention that a criminal revision petition by respondent No. 4 directed against the Sub-Divisional Magistrate's order was dismissed by the High Court. On 22-1-1991, that is more than three months after the Sub-Divisional Magistrate's order, respondent No. 4 filed a fresh application before the same Sub-Divisional Magistrate for initiating a proceeding under Section 145 Code of Criminal Procedure, which was dismissed by a reasoned order, pointing out the existence of eviction decree against the respondent No. 4 and the fact of delivery of possession of the property to the appellants in execution thereof. This order was not challenged and became final. It was only thereafter that the Title Suit by respondent No. 4 was filed in Munsifs Court. On 23-4-1991, respondent No. 4 made an application under Section 482 Code of Criminal Procedure before the High Court substantially for the same relief which was claimed before the Sub-Divisional Magistrate. He did not set out complete facts in his application, High Court mainly relied upon the fact of delivery of the movable articles found in the property by the authority concerned to the parties in pursuance of the final direction issued in the proceeding under Section 144 Code of Criminal Procedure and prayed for dispossession of the appellants from the house. The appellants appeared before the High Court and placed full facts, but the High Court by the impugned judgment directed that the house shall be in possession of the Officer-in-charge of the Mandu Police Station till the disposal of the Title Suit. The appellants moved an application before the High Court for recalling its judgment, which was heard by the Division Bench and was dismissed.