S JAYARAJ Vs. TAHSILDAR MAYILADUTHURAI

JUDGEMENT

(1.) THIS is a petition to quash an order purported to have been passed under Section 141, Cr. P. C. by the Tahsildar, Mayiladuthurai, on 24. 5. 2002.

(2.) IT is submitted that the proceedings were initiated against the petitioner under Section 133 (1), Cr. P. C. and later, an order was passed on 7. 6. 2000 by the Revenue Divisional Officer asking him to remove the nuisance. Thereafter, the Tahsildar sent the order impugned in this Crl. O. P. askin g him to carry out the order passed by the Revenue divisional Officer or otherwise, he will be prosecuted for an offence punishable under Section 188, I. P. C.