ABDULKADIR M FADRA Vs. AMIRBHAI B GRASIA

JUDGEMENT

(1.) This revision petition is filed against the order passed on 7-8-1976 by the Executive Magistrate, Daman in Case No-37/75 under Section 145 Cr. P. C.

(2.) In the order the learned Magistrate has found that the disputed land which is an Idgah belongs to the Government and its possession is with the Government a third party who has neither sought to be impleaded nor brought on record. He has accordingly directed the Inspector of Police, Daman to hold its possession until further orders. He has also by the same order forbidden the parties to the proceedings or their agents to interfere in the possession of the Idgah until ousted by the due authority of the competent Court.

(3.) The facts giving rise to the proceedings may be shortly stated as follows:-