RAM EDU. SOCIETY Vs. S.S. KHARA, EXEC

JUDGEMENT

(1.) THIS writ petition was been filed by Shri Ram Educational Society (hereinafter referred to as 'the Society'), The Mall, Amritsar through its Secretary Shri R.K. Kumaria against the Executive Magistrate and Balbir Sain Khanna. The said Balbir Sain Khanna was a petitioner before the Executive Magistrate, Amritsar in the case titled Balbir Sain Khanna, Hony. Secretary, Shri Ram Educational Society, Shri Ram Ashram, Senior Secondry School, The Mall, Amritsar v. Smt. Nirmal Chawla, Ex-Principal, Shri Ram Ashram Senior Secondary School, The Mall, Amritsar being file No. 93/3GA. By order Annexure P-6 dated 8.11.1994, the learned Executive Magistrate ordered the Governing Council headed by Shri Kundan Lal Chaudhary, Advocate as elected under the constitution of Shri Ram Ashram Society, serving Hony. Secretary, Balbir Sain Khanna (present respondent No. 2) to be entitled to possession of disputed property/administration until evicted therefrom in due course of law. The party No. 2 in the said case i.e. Smt. Nirmal Chawla was ordered not to dispossess such possession.

(2.) FOR challenging the said order, this Criminal Writ Petition has been filed.

(3.) I have heard the learned Advocate for the petitioners, the learned Assistant Advocate General for respondent No. 1 and learned Advocate for respondent No. 2.