KISHORE MEHTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the certified copy of the order of revisional Court as well as the Court of Sub-Divisional Magistrate, Ratlam (which has been produced by Shri Apate).

(2.) The order of S.D.M. shows, that late Maharaja Lokendra Singh expired in 1991 leaving behind his widow late Maharani Prabharajay Laxmi. Both died issue-less and there was a dispute about the assertion of claim by their relatives who were claiming to be their successors. It appears from the order that on 20-6-93 there was dispute between concerned parties in respect of ownership and possession of the property of late Maharaj Lokendrasingh and an entry was made in that context in Estagasa Register bearing Entry No. 1 of 20-6-93. It resulted in T.I., Ratlam preferring an application to S.D.M., Ratlam and in view of that S.D.M., Ratlam issued notice to the concerned parties in view of provisions of S. 145(1) of Criminal Procedure Code, 1973 (hereinafter referred to as Code for short).

(3.) On 27-6-95 also there was some dispute of which entry was made in the said police station. In view of that Tahsildar, Ratlam, Manager of Court of Wards and T.I. of Do Batti, P.S., Ratiam were appointed as Receivers of the said property.