S KAVITHA Vs. M SULOKSHANA

JUDGEMENT

(1.) Heard Mr.S.Saravanan, learned counsel appearing for the petitioner, Mr.K.Suyambulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the first respondent and Mr.D.Selvaraj, learned counsel appearing for the respondents 2 and 3.

(2.) This petition has been filed to set aside the order passed dated 14.09.2016 made in NA.KA.No.5840/2016/A6 on the file of the Executive Magistrate and Tahsildhar, Bodinayakanur, Theni District.

(3.) The petitioners herein are the owners of the agricultural land in Survey Nos.707/1, 707/2 and 707/2B situated in Kodangipatti Village, Bodinayakanur Taluk, Theni District. The respondents 1 and 2 are the adjacent land owners. The petitioners filed a civil suit against the respondents 1 and 2 on the file of the learned Sub Judge, Theni. The respondents 1 and 2 gave a complaint to District Collector, Theni as if they have disturbed the water channel in the patta land, thereby, causing water stagnant in the land of respondents 1 and 2. The said complaint was forward to the third respondent. The third respondent initiated proceedings under Section 133 Cr.P.C. After hearing the petitioners, the third respondent passed an order in the proceedings in Na.Ka.No.5840/2016/A6 dated 14.09.2016.