SALLY BABU Vs. P. CHACKO VARGHESE AND ORS.

JUDGEMENT

(1.) THIS petition is filed under S. 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code') by the petitioner, who is the 2nd counter petitioner in proceeding No. A4 - 5297/2014 of the Sub Divisional Magistrate.

(2.) ANNEXURE -C and Annexure -F orders passed by the Sub Divisional Magistrate are under challenge. Annexure -C order is passed under S. 133 of the Code directing the petitioner to grant vacant possession of the building occupied by her and Annexure -F order dated 10.2.2015 is passed purportedly under S. 145 of the Code calling upon the petitioner to vacate the premises within 24 hours with specific direction to implement the order with police protection. Facts falls within a small compass:

(3.) ON the date of filing of the petition itself, Annexure -C interim order, purportedly under S. 133 of the Code, was passed by the SDM directing the petitioner and her husband to vacate the premises. They were also granted an opportunity to file objection within 7 days if aggrieved by the order.