HAKIM AND ORS. Vs. NEM SINGH AND STATE

JUDGEMENT

(1.) THIS application in revision raises an important question of law.

(2.) PROCEEDINGS Under Section 145 of the Code of Criminal Procedure were initiated in the court of SDM III Anupshahr in respect of the land in dispute between the parties. The aforesaid proceedings terminated in favour of the opposite parties, who were held to be in possession of the land and the Applicants were restrained by the SDM under his order dated 2 -2 -1966 from interfering with their possession.

(3.) THE DM without going into the merits held that he was not competent to hear the revision and directed the Applicants to file it before a court of the competent jurisdiction, if they so desired. Aggrieved by the order of the DM, Applicants have come up in revision before this Court.