TILAK RAJ GUPTA Vs. DALJIT SINGH

JUDGEMENT

(1.) THE property in dispute is a plot and the petitioner is claiming his possession over the same, whereas the respondent is also claiming his possession.

(2.) THE petitioner filed an application before the Sub Divisional Magistrate, Ajnala for invoking the provisions of Section 145 of the Code of Criminal Procedure and attaching the property in dispute.

(3.) AGAINST the order of the Sub Divisional Magistrate, Ajanala dated November 2, 1999, the respondent Daljit Singh filed a revision petition. The learned Additional Sessions Judge, Amritsar vide order dated February 15, 2000 upheld the order of dropping the proceedings under Section 145 of the Code of Criminal Procedure. He, however, set aside the order of the Sub Divisional Magistrate, Ajnala vide which the possession was directed to be handed over to the petitioner.