C R SINDHU Vs. STATE OF KERALA

JUDGEMENT

(1.) In this revision filed under Section 397 read with Section 401 Cr.P.C. the revision petitioner challenges the order dated 22-2-2007 passed by the Chief Judicial Magistrate, Thiruvananthapuram in C.M.P. 5129 of 2006 appointing an Advocate Commission to take possession of 12.43 cents of land situated in Survey Nos. 317/A3,318/B 4 and 318/B7 of Muttathara Village in Thiruvananthapuram Taluk together with the residential building thereon bearing No. TC. 61 of 2038 and to handover the said property to the authorised officer (Chief Manager), Kesavadasapuram branch of the State Bank of Travancore on or before 13-3-2007.

(2.) I heard Advocate Sri. C.S. Manu, the learned Counsel appearing for the revision petitioner and Advocate Sri. Satish Ninan the learned Counsel appearing for respondents 2 and 3 and advocate Sri. Ramesh Chander, the learned Counsel appearing for the 4th respondent.

(3.) Advocate Sri. C.S. Manu the learned Counsel appearing for the revision petitioner made the following submissions before me in support of the revision: