UMA SHANKAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Bimal Prasad, learned counsel for the revisionists and Sri Hari Prasad Gupta, learned counsel appearing for the State. No one appears on behalf of the private respondents.

(2.) The revisionists have challenged the order dtd. 15/7/2009, passed by the S.D.M., Chakia, Chandauli by which the application of the revisionists for dropping the proceedings u/s 145 Cr.P.C., on the ground that civil proceeding regarding the land in dispute is already pending and injunction has been granted in his favour and issue of title has been decided by the D.D.C., Chandauli, has been rejected.

(3.) Learned counsel for the revisionists submitted that D.D.C., Chandauli by order dtd. 23/8/1983, had already decided the title in favour of the revisionists against which a review application was filed by the private respondents which was rejected on 11/2/2011 by the D.D.C. against which Writ Petition No. 13761 of 2011 was preferred before this court which was also dismissed by order dtd. 8/3/2011.