JACOB Vs. RAVI VARMAN THIRUPAD

JUDGEMENT

(1.) This revision arises out of the following order passed by the District Magistrate of Trichur in M.C. No. 51 of 1952:-

(2.) The order was passed without hearing or issuing notice to any of the respondents. On the day next after the order, the 1st respondent knew about it and immediately applied to the District Magistrate for a stay of its operation to enable him to file a revision in this court. That application was allowed and the operation of the order was stayed until further orders. The next day, that is, on 14-11-1952, the 1st respondent in the court below filed this Criminal Revision Petition in this court and obtained an order of stay for seven days. Notice was issued on the Criminal Revision Petition with an order to call for the papers forthwith and post the petition for hearing to 18-11-1952.

(3.) The respondents in this revision are the two petitioners shown as such in the order of the court below and the Sub Inspector of Police, Munambam who is the receiver appointed by that court. Mr. M.U. Isaac, the learned counsel for the petitioner, Mr. N. K. Narayana Pillai for the 1st respondent and Mr. K. P. Abraham for the 2nd respondent addressed before me a somewhat lengthy arguments which were commenced the day before and completed yesterday.