NATHUNI SAH Vs. SK MOHD JAN

JUDGEMENT

(1.) This application is directed against the final order passed in a proceeding under S.145 of the Code of Criminal Procedure (hereinafter to be referred to as the Code).

(2.) The petitioners were the second party and the opposite parties were the first party and the third party in the proceeding. The possession has been declared in favour of the opposite party-first party. It appears that the dispute related to several plots of land having different Khasra numbers and area of different Khata numbers.

(3.) Initially a proceeding under S.144 of the Code had been initiated at the instance of the opposite party-first party. That was on the basis of the police report dt. 13-11-1972. The said proceeding had been converted into one under S.145 of the Code on 25-1-1979.