GULLA WANI Vs. A B GANI SHEIKH

JUDGEMENT

(1.) ORDER :- Despite the fact that notices have been issued to the parties, nobody has appeared in this matter.

(2.) This reference arises out of the revision which has been filed before the Court of District and Sessions Judge Anantnag and came to be registered as revision petition No. 19/86 and arises out of order passed by the Executive Magistrate Ist Class Kulgam on 17-6-1986.

(3.) The facts in brief which have given rise to the present revision are that Executive Magistrate Ist Class Kulgam passed an order on 17-6-1986, whereby he has attached one marla of land out of survey No. 479/177 situated at village Shurat Tehsil Kulgam, under provisions of Section 145(4), Cr.P.C.