NARASIMHA PRABHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Petition is directed against the order dated 23-10-1979 passed by the Taluka Magistrate and Tahsildar, Mangalore Taluk, in proceeding No. MAG/CR/147/79-80 under S. 145 Crl.P.C. and the consequential order made by him in the said proceeding on the following day attaching some agricultural lands comprised in several survey numbers of village Padavu and appointing a receiver to be in possession of the same till the disposal of the case before him.

(2.) The petitioners and respondents 2 to 4 (herein) are 'B' and 'A' parties respectively before the learned Magistrate.

(3.) The proceeding was initiated on a report made to him by the Sub- Inspector of Police, Mangalore on 21-10-1979 alleging that there was a likelihood of breach of peace taking place in the lands in question and therefore urgent action was called for to prevent the same.