KAMAL DAI Vs. RAM SARAN

JUDGEMENT

(1.) THROUGH the medium of this petition under Section 561a Cr. P. C. , petitioner seeks quashment of order dated 17. 4. 2004 passed by the Tehsildar, Mahore by virtue of which land under Khasra no. 179 measuring 6 kanals has been kept on the supurdnama of Panchayat Halqa dhanoure.

(2.) IT is averred in the petition that the land situates under Khasra No. 179 measuring 6 kanala originally belonged to one Vijay ram son of Jawahar who executed a Will in favour of the petitioner. Mutation No. 762 dated 14. 05. 2003 was also attested in favour of the petitioner in pursuance of the said will.

(3.) THAT an application came to be filed by respondent No. l seeking protection of dispossession from the land in question before naib Tehsildar, Arnas, who in his report submitted to the Tehsildar, Arnas recommended attachment of the property of the petitioner. On the recommendation of Naib tehsildar, Tehsildar Arnas attached the property of the petitioner and kept the same on the supurdnama of sarpanch of panchayat Halqa Dhanoure vide order 17. 04. 2004. It is this order which is subject matter of challenge before this Court.