QADIR DAR Vs. AHMAD DAR

JUDGEMENT

(1.) ORDER :- This criminal reference has been made by learned Sessions Judge, Budgam, recommending that the preliminary order dated 21-8-1978 and the order dated 30-8-1978 as also the direction given by Magistrate in his order dated 25-9-1979 directing that the possession of the petitioners over the disputed trees shall not be interfered with till they are evicted in due course of law are vitiated and need to be quashed and as such, has recommended for quashment of these orders/proceedings.

(2.) Though the parties were directed by the learned Sessions Judge, Budgam to cause their appearance before this Court on 10-6-1978 and it seems that the parties have appeared on 11-11-1988. Their service seems to be complete and the file has been put up far orders today before this Bench.

(3.) I have perused the order impugned and the reference.