VISHWANATHAN Vs. REVENUE DIVISIONAL

JUDGEMENT

(1.) THIS Criminal Revision Case has been preferred challenging the order dated 28.7.2011 made in Na. Ka. No. A1-4734-2011 on the file of the Revenue Divisional Officer/Executive Magistrate, Devakottai.

(2.) IT is seen that the impugned order has been passed by the Revenue Divisional Officer, Devakkotai under Section 145 of the Code of Criminal Procedure, whereby the petitioners 1 and 2 herein were directed to appear before the first respondent on 8.8.2011, in view of the dispute regarding the title of property in S. No. 5-4 A35 of Devakottai Town.

(3.) THE first respondent has filed counter. Wherein it has been stated that in Devakottai Town, Thiruppathur Road, Town Survey Ward 'A' Block 15 TS No. 5/4A35 there are shops and residential houses. In respect of possession and enjoyment, there was a dispute between the second respondent and the petitioners. Hence, the Inspector of Police, Devakottai Town Police Station sent a letter to the first respondent for taking action under Section 145 Cr.P.C. Notice was issued to both the parties seeking their explanation and on 8.8.2011, both the parties were present before the first respondent herein and at the request of the petitioners, the matter was adjourned to 18.8.2011. In the mean time, the petitioners filed the present criminal revision case.