SHANMUGHAN Vs. KARAYAKATH PRABHAKARAN

JUDGEMENT

(1.) Heard both sides.

(2.) The revision petitioners challenge the order dated 20/01/2008 passed by the Sub Divisional Magistrate, Kozhikode peremptorily restraining the revision petitioners from reducing the width of the pathway from eight feet. The said order is purported to be a final order presumably issued under S.138 CrPC.

(3.) I perused the lower Court records.