RAGHUBANSH NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE second party - petitioners have preferred this revision application against the order dated 5.10.2006 passed by the learned Executive Magistrate, Aurangabad in Case No. 2021 of 2000, Trial No. 64 of 2002 by which the possession of the first party - opposite party no. 2 has been confirmed and the second party - petitioners have been restrained from going over the land in dispute.

(2.) HEARD learned counsel for the petitioners and learned counsel for the State and also perused the record. No one appears on behalf of opposite party no. 2.

(3.) A proceeding under Section 144 Cr.P.C. was initiated with regard to the land bearing Khata Nos. 129, 160, 82, 162, Plot Nos. 83, 84, 76, 85, Area 15.3/8 decimals respectively, Mauza Kanchanpur and Khata No. 160, Plot No. 636, Area 4 decimals (house) village Silaunja and Khata No. 58 Plot No. 331, Area 25 decimals, situated at village Silaunja in Block Baroon. Later on, the proceeding was converted into Section 145 Cr.P.C. and both the parties were directed to produce their evidence. After trial, the possession of first party - opposite party no. 2 has been confirmed and the second party - petitioners have been restrained from going over the land in question.