R. NATARAJAN Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) This Revision Case has been filed as against the order passed by the 1st respondent/Sub Divisional Magistrate -cum-Sub Collector, Tiruppur, vide his order dated 11.07.2017 in Na.Ka.No.2407/2016/C, by invoking section 145 of the Code of Criminal Procedure, 1973 (in short "the Code").

(2.) Mr. G. Ethirajulu, learned Counsel appearing for the petitioners would submit that the learned Magistrate has not considered the merits and demerits of the case and he has merely stated that he was satisfied and accordingly, he declared that the "B" party, i.e., the 3rd respondent herein, is the rightful owner of the property in question. Therefore, on the face of it, there cannot be any justification in the eye of Law.

(3.) In fact, on satisfying with the prima facie reasons projected by the petitioner, this Court, on 19.07.2017, has granted an order of Interim Stay on the impugned order.