ABDUL JABBAR KHAN Vs. KAILASH CHANDRA

JUDGEMENT

(1.) THIS is an application Under Section 397 read with Section 401 of the Cr. P. C. against the order of the Additional Sessions Judge No. 2, Jaipur, dated 11th June. 1981, passed in Criminal Revision No. 73/1980 and 2/1981, Kailash Chandra v. Abdul Jabbar against the order of Additional District Magistrate, Jaipur City in Criminal Case No. 14 (19) 80. State v. Kailash Chandra. Party No. l and Abdul Jabbar anil others. Party No. 2, Under Sections 145 and 146 of the Cr. P. C.

(2.) THE dispute relates to an immovable property known as Mehtab Bhawan Siwad House of Maanii Sahib Raiku-mari Rathore, situated at old Amber Road, Jaipur. Respondent No. 1, Kailash Chandra took some portions on lease for running an oil mill. Maanii Sahib entered into an agreement to sell her, property on 12th Apr, 1979, in which the disputed hall as well as the oil mill of respondent No. l was located.

(3.) RESPONDENT No. l is the tenant of Maanji Sahib, and the petitioners are the purchasers of that property.