KOLLU NAGAMANI Vs. STATE OF A P

JUDGEMENT

(1.) This is a petition filed under Section 482 Cr.P.C. to quash the proceedings of the Sub-Divisional Magistrate and Revenue Divisional Officer, Miryalaguda, Nalgonda District initiated under Section 145 Cr.P.C.

(2.) The Executive Magistrate passed the impugned order dated 11-2-1995 on the report submitted by the Station House Officer, Police Station, Nandigudem, directing the Mandal Revenue Officer, Nandigudem to take possession of the agricultural land to an extent of Ac.7-00 out of S.No.487/1 situated at Karivirala village, Nandigudem Mandal along with the standing crop thereon and other structures, if any. The petitioner, who belongs to 'A' party, has come up with this petition to quash the said proceedings.

(3.) Though notice has been served on the 5th respondent, who belongs to 'B' party in the said proceedings, failed to turn up. Heard the learned counsel for the petitioner and the learned Public Prosecutor.