SUBAIDA V P Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Assailing the legality, correctness and propriety of Annexure Al order dated 16/2/2006 purporting to have been issued under Section 133(1) of the Code of Criminal Procedure (CrPC) by the Sub Divisional Magistrate, Ottappalam, this revision petition is preferred. Annexure A1 order reads as follows:

(2.) There is no whisper in the order that in fact, the lower authority had considered the objection raised by the petitioner and arrived at a conclusion that any of the trees are further threat to the life and property of the defacto complainant. Whatever it may be, I find that neither Annexure A1 order or the notice is in compliance of Section 133 CrPC which reads as follows: