R.MOOKAIAH Vs. THE STATE REP.

JUDGEMENT

(1.) The petitioner herein is the petitioner in Cr.M.P.No.33 of 2012 on the file of the learned Special Judicial Magistrate [Special Court for Land Grabbing Cases], Tirunelveli. Now, this petition has been filed by the petitioner seeking the relief to set aside the order dated 22.04.2013, passed in Cr.M.P.No.33 of 2012 by the learned Special Judicial Magistrate [Special Court for Land Grabbing Cases], Tirunelveli and for a direction to the first respondent police to register an FIR on the basis of the complaint given by the petitioner.

(2.) The case of the petitioner is as follows:

(3.) After considering the factual aspects, the learned Special Judicial Magistrate came to the conclusion that the dispute between the petitioner and the respondents 2 to 6 are civil in nature and declined to grant the relief prayed by the petitioner herein.