SYED ISMAIL QADRI Vs. SYED ABDUL NABI

JUDGEMENT

(1.) The petitioner filed an application for action being taken under Section 145 of the Code of Criminal Procedure before the Sub Divisional Magistrate, Gulbarga, in his proceedings No. Cr.P.C. 66-67/64 and arrayed the respondent as the respondent.

(2.) The Sub Divisional Magistrate entertained the petition and on the basis of the note put up by the Sheristedar of his Court passed an order directing the Tahsildar to take possession of the lands in dispute for the purpose of management. He directed him to auction the crops standing on the lands.

(3.) The order passed by the Sub Divisional Magistrate as disclosed in the order sheet dated 6-10-1966 is an interesting reading and runs thus:-