DIGAMBAR VITHAL KALEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) The applicant challenges order dtd. 6/4/2022 passed by learned Adhoc District Judge-1, FTC-I, South Goa, Margao in Criminal Revision Application No.15/2021 wherein the judgment and order dtd. 4/1/2021 passed by Deputy Collector & Sub-Divisional Magistrate, South Goa, Margao in case No.MAG/145/Cr.PC/06/2014/657-I was set aside.

(2.) The contention of applicant is as under:-

(3.) The Sub-Divisional Magistrate vide order dated 04 01.2021 declared that the party No.1(applicant) is entitled to possession of the said shop until evicted in due course of law and the party No.2 and 3 were forbidden from disturbance of such possession until such eviction.