GUL HASSAN Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) The instant misc. petition has been filed by the petitioner challenging the order dated 12.1.2011 passed by the learned SDM, Churu in Cr.Case No.1/2011 issuing a preliminary order initiating proceedings under Sec. 145 Crimial P.C. and issuing notice under Sec. 146 Crimial P.C. as affirmed in revision by the learned Additional Sessions Judge, Churu by his order dated 9.11.2011.

(2.) After hearing the arguments advanced by the learned counsel for the petitioner and the learned counsel for the respondents and after going through the orders impugned, it is apparent that the learned SDM by the order dated 12.1.2011 has simply issued a notice to the concerned parties for showing cause as to why attachment of the disputed land should not be directed. If at all the petitioner is aggrieved of the said order, he is always at a liberty to appear before the learned SDM and raise his objections and upon such objections being raised, the learned SDM shall be under an obligation to consider and decide the same in accordance with law.

(3.) The misc. petition thus being bereft of any force is hereby rejected. Stay petition is also rejected. Petition rejected.