P R SENNIAPPAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE above Criminal Original Petition has been filed under Section 482 of Cr. P. C to call for the records relating to the proceedings in Na. Ka. No. 10022/2004/a1 dated 27. 10. 2004 on the file of the Revenue Divisional Officer, Thiruppur and to quash the same.

(2.) TODAY when the matter was taken up for consideration in the presence of the learned counsel for the petitioners and the learned Government Advocate on the Criminal Side, who is present in the Court appearing on behalf of the respondents, what comes to be known is that it is a proceeding taken out on the part of the first respondent/revenue Divisional Officer, Thiruppur under Section 107 Cr. P. C. , thereby calling parties to appear before him and the order impugned herein is the order passed by the authority concerned in R. O. C. No. 10022/2004/a1 dated 27. 10. 2004 calling for the parties being members of 'a" as party classified therein and objecting to the same, the petitioners have come forward to file the above Criminal O. P. seeking to quash the proceedings on certain legal grounds raised on the part of the petitioners against the said order.

(3.) THE order is a one sentence order without conveying any fact or circumstance or without any discussion so as to arrive at the decision to issue an order of this sort and it is a mute order without conveying anything relevant, particularly, for consideration of the authority and application of mind and therefore, could be branded only as a non-speaking order, which cannot be passed in law.