A K BALASUBRAMANIAM Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The District Revenue Officer, exercising powers under Section 147 of Criminal Procedure Code, passed a prohibitive order, directing the revision petitioner not to prevent the second respondent and the public from using the disputed panchayat road on the following ground:

(2.) Facts:

(3.) Normally, the issue regarding title and possession which are of civil nature are decided only by the civil court. Only under exceptional circumstances, i.e., when there is an emergency on account of apprehension branch of peace and in order to prevent the same the Executive Magistrates are conferred with powers in a limited way to pass orders so as to prevent breach of peace.