J.LEENA JOSHI. Vs. STATE

JUDGEMENT

(1.) Accused 1 and 2 are the Petitioners, who filed this Criminal Original Petition to call for the records, pertaining to the proceedings in S.C.No.176 of 2017, pending on the file of the learned Principal District and Sessions Judge, Chengalpet District and to quash the same.

(2.) (a).The facts of the case leading to filing of this case are as follows:

(3.) Learned Government Advocate would contend that Writ Petition has been disposed of and after investigation, based upon the revenue records, land was allotted to the Police Department and Metro Water Board, and revenue officials have put up fencing. The second accused, on instruction from the first accused, with the help of JCB machine, demolished the fencing, put up by the revenue department.