GHANA BHOI Vs. NATHA BHOI

JUDGEMENT

(1.) BY the impugned order in a proceeding under Section 147, Criminal Procedure Code the court below has declared that the first party members have got the right to graze their cattle on the lands in question. After giving that finding the court below has prohibited the second party members from interfering with the exercise of the said right by the first party members over the lands in question.

(2.) IT is contended by Mr. Das, the learned counsel for the petitioners, that the court below passed the impugned order without considering the evidence on record to the effect that the lands in question have been settled with different members of the second party and that they are in possession of the same on payment of rent

(3.) ON a perusal of the impugned order and on hearing Mr. Das I do not find any merit in this revision so as to interfere with the impugned order. The revision is accordingly dismissed. Revision dismissed.