S K JAGANNATHAN Vs. A K RAMAMOORTHY

JUDGEMENT

(1.) COUNTER petitioners in M.C.No.6 of 1991 on the file of the Sub-Divisional Magistrate and Revenue Divisional Officer, Madurai, have filed the petition under Sec.482, Crl.P.C. praying to call for the records in the aforesaid M.C.No.6 of 1991 and quash the same.

(2.) ON the petition filed by the respondent a gainst petitioners herein, the Sub-Divisional Magistrate and Revenue Divisional Officer, Madurai, has passed the impugned order under Sec.145(1), Crl.P.C. In the said order, the Sub-Divisional Magistrate had directed the petitioners herein not to disturb the possession of the petitioner before him and his party. The petitioners seek to quash the aforesaid order.

(3.) IN view of the above, the petition is allowed and the proceedings in M.C.No.6 of 1991 of the Sub Divisional Magistrate and Revenue Divisional Officer, Madurai, dated 20.8.1991 are hereby quashed.