GURDIAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE challenge here is to proceedings under Section 145 of the Code of Criminal Procedure. These proceedings are clearly misconceived in the face of the order of the Additional Senior Sub Judge, Muktsar, of March 30, 1987, restraining the respondents from interfering with the possession of the petitioners over the land in dispute.

(2.) IT was sought to be contended by the counsel for the respondent that the Civil Court had wrongly held the petitioners to be in possession of the land when the respondents were, in fact, in possession and he referred in this behalf to the order passed by the Assistant Collector in proceedings under Section 36 of the Punjab Land Revenue Act, in pursuance of which the respondents are said to have been given possession of this land on December 18, 1986.