PATASI BAI Vs. BABURI

JUDGEMENT

(1.) THIS miscellaneous petition is directed against the order dated July 30,1990, passed by the Assistant Collector cum Executive Magistrate, Makrana, by which the learned Executive Magistrate drew a preliminary order and also attached the property. The learned Executive Magistrate also issued notices to the parties to appear before him on August 22, 1990 and to file objections with respect to the order of attachment. The learned Magistrate, also, issued notice directing the parties to file their claim showing their possession over the property in question.

(2.) I have heard the learned Counsel for the petitioners and the learned Counsel for the respondent No. 2.

(3.) IN this view of the matter, the miscellaneous petition filed by the petitioners is dismissed.