MADAN LAL Vs. PRITAM CHAND

JUDGEMENT

(1.) This petition was filed somewhere in October, 2018 and since then it has been listed number of times, but, nobody has appeared to argue it. Even notice in this petition has not yet been issued. It is, thus, apparent that petitioners have lost their interest in prosecution of this petition.

(2.) This petition under Section 561-A Cr.P.C. is directed against the order dated 24.07.2018 passed by the learned 1st Additional Sessions Judge, Jammu in revision petition titled, Madan Lal and ors. Vs. Pritam Chand and ors. whereby the revision petition filed by the petitioners against the order dated 10.12.2017 passed by the learned Additional District Magistrate, Jammu has been dismissed.

(3.) Be it noted that the Additional District Magistrate, Jammu directed the petitioners to remove encroachment/obstructions from the public pathway. I have gone through the order of Additional District Magistrate, Jammu as also the order passed by 1st Additional District Judge, Jammu, am of the view that there is no legal infirmity in the order. The petitioners were found to have encroached upon the public path way by creating obstruction by dumping heaps of garbage and wastage thereon. In that view of the matter, the order was passed by the Additional District Magistrate, Jammu in terms of Section 133 Cr.P.C. The 1st revisional court, i.e, court of 1st Additional Sessions Judge has concurred with the order of Additional District Magistrate, Jammu.