HAFIZUL EKBAL Vs. GOPAL SARDAR

JUDGEMENT

(1.) These are two petns. for revn. of orders mode by a learned Mag. under Section 144, Cr. P. C.

(2.) The opposite parties presented petns. to the Dist. Mag. complaining that the present petrs. in these cases were interfering with their possession. It seems that these petns. wore not even verified but the Dist. Mag. immediately issued an order in these terms :

(3.) Strange to say, this order is in terms addressed to the Supdt. of Police. The latter on receiving this order also made an order in these terms : "S. D. O. will please issue order as directed & send to O. C. Harishchandrapur P. S. to take immediate steps."