(1.) Sarvshri Ram Karan, Prithi, Het Ram and Sahib Ram filed the present petition under Section 482 of the Code of Criminal Procedure for quashing the Kalandara filed under Section 145 of the Code of Criminal Procedure and passing of the order dated 20.9.1996 passed by Sub Divisional Magistrate, Siwani against the State of Haryana and others by making one preliminary plea that reading of the Kalandara and the impugned order is nothing but an abuse of the process of the Court because of the admitted stand of the parties that they are in joint possession of the land regarding which proceedings under Section 145 of the Code of Criminal Procedure were initiated. This stand of the petitioners is being refuted by the private respondents that parties are not in joint possession, rather the petitioners under the garb of certain sale deed, want to dispossess the private respondents so that they may be able to get better quality of land from the hands of the private respondents. However, attention of this Court has been invited to the Kalandara Annexure P-2 filed by the S.H.O., Police Station, Siwani. The material allegation of the Kalandara can be translated in the following manner :-