CHENBAGALINGAM Vs. REVENUE DIVISIONAL OFFICER, NAGERCOIL REVENUE DIVISION

JUDGEMENT

(1.) The petitioners herein have filed the present petition seeking to set aside the order passed by the first respondent dated 25.11.2008, wherein the first respondent in exercise of power under Section 145 of the Code of Criminal Procedure, has passed an order that the fifth respondent has got the title to the property in dispute and therefore, no one should create any law and order problem over the same.

(2.) It is seen from the records that there is a dispute between the petitioners on the one hand and the respondents 3 to 5 on the other hand over the property situated in S. No. 674/13 in Kulasekarapuram village, Agastheeswaram Circle, Kanyakumari District.

(3.) Apprehending the breach of public peace and tranquillity, the first respondent initiated the proceedings under Section 145(1) of the Code of Criminal Procedure. Following the above said proceedings dated 11.08.2008, a final order was passed under Section 145(2) of the Code of Criminal Procedure on 25.11.2008, holding that the fifth respondent has got the title to the property in dispute and his possession should not be disturbed.