DR. CHRISTOPHER ASIR, BISHOP OF CHURCH OF SOUTH INDIA, MADURAI AND RAMNAD DIOCESE, EAST VELI STREET, MADURAI Vs. THE REVENUE DIVISIONAL OFFICER, MADURAI AND 10 OTHERS

JUDGEMENT

(1.) CHALLENGE in this criminal revision case is to the order dated 02.06.2008 passed in M.C. No. 595 of 2008 by the Sub -Divisional Magistrate and Revenue Divisional Officer, Madurai.

(2.) BEFORE perpending the rival submissions made by either counsel, it has become shunless to prorate the milieu under which the impugned order has been passed by the first Respondent viz., the Revenue Divisional Officer, Madurai.

(3.) THE learned senior counsel appearing for the revision Petitioners has succinctly contended that the dispute between the parties is only in respect of the right to manage the College in question and the same has not come within the purview of Section 145 of the Code of Criminal Procedure and the first Respondent, without considering the provisions of Section 145 of the said Code, has erroneously passed the impugned order and therefore, the impugned order passed by the first Respondent is liable to be set aside.