ERALIL MATHAI JACOB Vs. K RAVIVARMAN 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: M. C. No. 51 of 1952.

(2.) I therefore, require, under Section 147, Criminal P. C. the parties mentioned above to appear before this Court in person or by pleader at 11 A. M. on 26. 11. 1952 In the camp Court at Ernakulam and to put in written statements of their respective claims regarding the right of fishing in the marginally noted properties.

(3.) SINCE the matter is an emergent one, I hereby attach the properties in dispute and appoint the Sub-Inspector of Police, Munambam as Receiver thereof and further direct to allow the second petitioner to exercise the right of fishing in the disputed properties until otherwise directed from this Court. Given under my hand and the seal of this Court this the 13th day of November 1952. Sd/- P. A. Mohyiddin, District Magistrate.