H.M. VEERAIAH Vs. TALUK EXECUTIVE

JUDGEMENT

(1.) The petitioner has filed this revision petition under Sec. 397(1) of Cr.P.C to set aside the order passed by the respondent in case No.RRT(MISC)/ CR/103/13-14 dtd. 10/12/2013 by allowing this Criminal revision petition.

(2.) Rank of the parties is referred to as per their ranking before the trial Court for the sake of convenience.

(3.) The brief facts of the case is that the land bearing survey No.48 situated at Ballur Village, Kasaba Hobli, Davanagere taluk belongs to the petitioner and he is in possession and enjoyment of the same. The respondent at the instance of some of villagers has appointed the receiver. The petitioner has challenged the same before this Court. This Court was pleased to set aside the order passed by the respondent.