NILIMA BARMAN Vs. RATIMA BARMAN

JUDGEMENT

(1.) HEARD Mr. G. P. Bhowmik, learned counsel for the petitioner Nobody has put in appearance on behalf of the respondent, Smt. Ratima Barman.

(2.) THIS petition has been filed under Section 482 of the Criminal Procedure Code, which arises under the following facts and circumstances.

(3.) AFTER both the parties appeared, an order was passed by the Executive Magistrate on 10.4.1992, inter alia, holding that the 2nd party, i.e., the present petitioner, had forcibly occupied the land in dispute and in fact the 1st party was in possession before she was dispossessed forcibly by the present petitioner (2nd party before the Executive Magistrate). The concluding portion of the final order reads as under: