SYED ABDUL RUB Vs. SMT. SHANTI AGARWAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment dated 25.04.2017 passed in Writ Petition No. 8928 of 2011 by the High Court of Judicature at Hyderabad. By the impugned order, the High Court has directed the implementation of the order dated 28.02.2011 passed by the Special Executive Magistrate-cum-District Collector, Hyderabad in M.C. No. B/397/2010 under Section 146 of the Code of Criminal Procedure, 1973 (in short "Cr.P.C") attaching the property in Survey No. 284/6 situated at Malkapur Village, Taluq West, District Atraf Balda, Telangana forthwith.

(3.) The records reveal that in light of serious land disputes between the parties, proceedings under Section 145, Cr.P.C. were initiated before the Special Executive Magistrate-cum-District Collector, Hyderabad in M.C. No. B/397/2010 in M.C. No. B-180/78. The Special Executive Magistrate-cum-District Collector, Hyderabad passed an order on 25.08.2010 calling for an enquiry report from the Sub-Inspector of Police, Tappachabutra Police Station, Hyderabad to determine the status of the disputed land, including any law and order problem prevailing at the disputed site. Questioning the said order dated 25.08.2010, the appellants herein approached the High Court by filing Criminal Revision Case No. 2018 of 2010, which came to be disposed of on 11.02.2011, quashing the proceedings under Section 145, Cr.P.C. While quashing the proceedings, a statement of the advocate for the respondents to the effect that separate proceedings had already been initiated in M.C. No. B/397/2010 was also recorded. S.L.P. (Crl.) No. 6395 of 2011 against such order of the High Court in Criminal Revision No. 2018 of 2010 was disposed of by this Court as withdrawn, on 20.07.2012. Thus, it is clear that the proceedings under Section 145 Cr.P.C. were quashed and no order was passed in favour of the respondents. Such being the position, curiously, the Special Executive Magistrate-cum-District Collector, Hyderabad passed an order of attachment of the property in question under Section 146, Cr.P.C. on 28.02.2011 in M.C. No. B/397/2010. 3. The respondents herein filed Writ Petition No. 8928 of 2011 before the High Court for issuing a writ of mandamus directing the concerned authorities to implement the attachment order passed under Section 146, Cr.P.C dated 28.02.2011 passed by the Special Executive Magistrate-cum-District Collector, Hyderabad attaching the property in question (supra). The writ petition was allowed by the impugned order. At this juncture, it may be noted that Section 145 and 146, Cr.P.C. pertain to disputes over any land or water or the boundaries thereof, likely to cause a breach of peace. Section145(1), Cr.P.C. provides as follows: