KHWAIRAKPARA HINGTHEMJAO SINGH Vs. LOUPU KOM

JUDGEMENT

(1.) THE petitioners herein filed a petition under Section 144 Cr. P.C. before the A. D. M. on 13 -7 -1959, for restraining the respondents from interfering with the possession of a certain land in Saiton village which is on the boundary between the Churadhandpur sub -division and Bishenpur sub -division. The A. D. M. transferred the case to the Court of the S.D.M., Churachandpur for disposal and the latter proceeded under Section 145 Cr. P.C. in Criminal Case No. 5 -C of 1959. He started proceedings by passing a preliminary order on 24 -8 -1959, and he directed the land to be kept under attachment.

(2.) THEREAFTER on 2 -12 -1959, Loupu Kom, Kula Singh and Angahal Singh among the respondents whose nameg were mentioned in the Petition on behalf of themselves and 9 other persons (whose names were not so mentioned) of Watha Lambel village as the first party filed a petition under Section 145 Cr. P.C. in the Court of the S.D.M., Bishenpur against the petitioners herein of whom 6 persons alone were mentioned by name.

(3.) IT was first argued for the Petitioners that the S.D.M., Bishenpur had no jurisdiction to entertain the petition as the disputed land in the village of Saiton was said to be within the jurisdiction of S.D.M., Churachandpur. In support of that argument the list of Hill villages under the Notification dated 20 -7 -1956 issued by the ManiPur Administration was brought to my notice.