RAJIYA DEVI @ RAJ KUMARI Vs. RAJBALLABH PRASAD

JUDGEMENT

(1.) This Interlocutory Application has been filed on behalf of appellants for restraining the respondents from forcefully interfering with peaceful possession of the appellants and changing physical feature of the suit property.

(2.) Heard counsel for the appellants as well as counsel for respondent Nos.1, 5, 6, 7, 8, 14 and 15.

(3.) During course of argument, main ground taken by the counsel for the appellants to show their possession over the suit property is the order dated 17.07.1989 passed by the Executive Magistrate, Nawada, in Case No.241 (M) of 1988 (Annexure-2) in a proceeding under Section 145 Cr.P.C.