RISHI KUMAR Vs. TEHSILDAR RAMKOT

JUDGEMENT

(1.) The instant Criminal Revision Petition has been filed by the petitioner against the order of Tehsildar Ramkot dated 16th October, 2015 served on the petitioner on 16th June, 2016, by virtue of which the petitioner has been ordered under Section 133 Cr.P.C. to stop poultry farm and also dispose of poultry birds; prayer has also been made for setting aside the same as being totally illegal and against the rights of the petitioner.

(2.) The aforesaid impugned order has been challenged by the petitioner on the following grounds:-

(3.) Objections have been filed on behalf of respondent No.4. The stand taken therein is that impugned order was passed by the Tehsildar, Ramkot on 12th October, 2015. That he had been issued summons on 09th October, 2015 to appear on 12th October, 2015 and the same was received by him; he applied for the copy of the order vide his application dated 09th January, 2017 and was given the copy of it on 11th January, 2017. The copy of the order was served upon the petitioner on 16th June, 2016 to reiterate the direction already passed, i.e., order dated 16th October, 2015 so as to ensure that no violation, if any, of the order under Section 133 Cr.P.C. takes place. The order was passed after proper proceedings as per the mandate of Sections 133 to 139 Cr.P.C and no violation of any provision has taken place.