SAU. MAYA VIDYANAND MOON Vs. KIRTIMALA BHANUDAS BHAGAT

JUDGEMENT

(1.) In this writ petition, filed under Articles 226 and 227 of the Constitution of India, correctness of the order dtd. 7/9/2017 passed by learned Additional Session Judge-3, Chandrapur in Criminal Revision No. 30/2012 is questioned. By the impugned order, learned Additional Sessions Judge, Chandrapur was pleased to dismiss the revision application and confirm the order passed by the learned Sub-Divisional Magistrate, Chandrapur dtd. 12/3/2012, whereby the learned Sub Divisional Magistrate had directed the petitioners not to disturb and interfere in the possession of the respondent nos.1 to 7 over 9000 sq.ft. land.

(2.) The facts leading to this petition are as follows :

(3.) The dispute between the petitioners being the executive members of Dhamma Prasar Samiti and the respondent nos.1 to 7 being the members of Nalanda Bal Sanskar Kendra, started on the point of actual possession of said 9000 sq.ft. land. The petitioners claimed right over the said property being allottee in 1985. The respondent nos.1 to 7 being the members of Nalanda Bal Sanskar Kendra claimed right and possession over said 9000 sq.ft. land. According to respondent nos.1 to 7, the original owner of the said land was Isak Nehmay. Said Isak, in the year 1991, gifted the disputed land to the respondent nos.1 to 7. The said land since then has been in possession of respondent nos.1 to 7.