THIRUMALAIAPPA GOUNDER ALIAS C CHINNASWAMY Vs. STATE

JUDGEMENT

(1.) THE petitioners invoke the inherent jurisdiction of this Court under section 482 of the Code of Criminal Procedure, challenging the order of the Sub -Divisional Magistrate and Revenue Divisional Officer, Gobi -chettipalayam passed under section 111 of the Code of Criminal Procedure in M.C. No. 6 of 1979 on his file.

(2.) THE property involved in this petition is a land measuring 3 acres and 59 cents in Survey No. 318 in Punjaidarapalayam Village. There were disputes in regard to the lease of the property between the petitioners on the one hand and Samiappa Gounder and others on the other. The Inspector of Police, Sathiamangalam sent a report to the Execu -tive First Class Magistrate and Revenue Divisional Officer, Gobichettipalayam, alleging immient danger to public tranquility. In pursuance of that report, an order under section 111 of the Code of Criminal Procedure, was issued by the said Magistrate. That order, as I earlier pointed out, is challenged on the ground that the mandatory provisions of section 111 of the Code of Criminal Procedure, have not -been satisfied. That ground appears to be well - founded. The order under section 111 runs thus: