DHANALAKSHMI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioners, who are arrayed as 'A' party in the proceedings, initiated by the first respondent, under Section 145 Cr.P.C. in M.C.No.92/2002/m3, have filed this petition, to call for the records relating to the above said proceedings, and to quash the same, since the proceedings initiated are not in accordance with law.

(2.) The Revenue Divisional Officer, Thanjavur, on the basis of a report submitted to him, by the Tahsildar, Thiruvaiyur, had initiated a proceedings and issued notice to the parties viz., the petitioners herein, arraying them as 'A' party and respondents 3 & 4 herein, arraying them as 'B' party.

(3.) The proceedings relate to Survey Nos.458/8, 456/5, 453/2, 452/5, 450/12, etc. situated in Thiruchanampoondi Village, Thiruvaiyaru Taluk. It seems, respondents 3 & 4 have claimed some right over the properties, and on that basis, the Tahsildar satisfied himself, that there would be a law and order problem. The Tahsildar, who has not initiated the proceedings, reported the matter to the Revenue Divisional Officer, as per the letter dated 15.7.2002, and it appears, the Revenue Divisional Officer, without satisfying himself, about the disturbance of the law and order problem, mechanically issued a notice to the parties, directing them to appear before him on 16.8.2002 at about 3.00 pm. for enquiry, with necessary documents.