BABUJI MUKHIA Vs. SAHDEO MUKHIA

JUDGEMENT

(1.) This is an application in revision against a final order under Section 145 of the Code of Criminal Procedure hereinafter called "the Code") declaring the possession of the opposite party over a jalkar land.

(2.) In view of the points raised before me it is not necessary to enter into the facts at any length. Two points have been urged. Firstly, that the proceedings is vague and secondly that the procedure adopted during the course of inquiry is illegal.

(3.) With regard to the first contention the proceeding shows that the disputes relates to 'Bhadaul Kamla Chour Ghat' within Thana Kuseshwar Asthan. The petitioners appear to have filed an objection before the Magistrate to the vagueness of the proceeding, which was rejected on the ground that the place is too well known by the name aforesaid. It appears from the written statements of the parties that they know what is the; subject-matter of the dispute. There is thus no substance in this contention.