VENKATROYA GOWNDEN Vs. VERY REVNRONDY

JUDGEMENT

(1.) THE order of the Head Assistant Magistrate dated the 14 day of June 1910 was passed ex parte. Such an order can only be passed in cases of emergency or when there is no time to serve notice, vide Section 144 of the Criminal P. C.. THE order of the Head Assistant Magistrate does not disclose the existence of such emergency or that there was not sufficient time to serve notice. THE tahsilder himself, in his letter of the 12 Jane, recommended that before any orders were issued evidence should be formally recorded, and the record does not, in our opinion, disclose any such emergency as called for an ex parte order. We, therefore, set aside the order of the Head Assistant Magistrate.