K.K. BASHEER Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner challenging Exhibit P7 order passed by the 1st respondent/Sub Divisional Magistrate, Thalassery invoking his powers under Ss. 145 and 146 of the Code of Criminal Procedure Code (Cr.PC).

(2.) As per the aforesaid order, the 1st respondent appointed the Station House Officer, New Mahe, as a Receiver of the property and the building belonged to Muslim Relief Bhavan Society and the same was entrusted with him for management until the dispute between the two rival factions in respect of the possession over the said property is decided by a competent civil court.

(3.) The aforesaid order was passed by the 1st respondent acting upon a report submitted by the Sub Inspector of Police, New Mahe on 20/9/2021 to the effect that the dispute in connection with the aforesaid property is inducing breach of peace in the locality. This Writ Petition is filed challenging the aforesaid order.