KANDASAMY Vs. R CHINNAPPA GOTINDER

JUDGEMENT

(1.) Counter petitioners in M.C. No. 800 of 1989/B2 on the file of Executive I Class Magistrate and Revenue Divisional Officer, Namakkal, have filed this petition under Section 482, Cr1. P.C. praying to call for the records in the above case and quash the same.

(2.) On the petition filed by the respondents before him under Section 147, Cr. P.C., the Executive I Class Magistrate and Revenue Divisional Officer, Namakkal, had issued notice to the petitioners informing them that the said M.C.No. 800 of 19891B2 would be taken up for enquiry on 6.3.1989 at 11.00 a.m. and that petitioners and the respondents should appear with their witnesses and documents, failing which, ex parte order would be passed. To quash the said notice, counter petitioners in the said petition have come forward with this quash petition.

(3.) Mr. K. Sengottian, learned counsel appearing for the petitioner would submit that,