ALI MOHAMMAD MONDAL Vs. FAKIRUDDI MUNSHI

JUDGEMENT

(1.) This is a Rule calling upon the District Magistrate of Maldah, and the opposite party (who are the first party in a proceeding under Section 145 of the Criminal Procedure Code), to show cause why the order of the District Magistrate of Mildah, date the 30th April, 1920, should not be set aside on the 2nd and 3rd grounds mentioned in the petition, or why such other order should not be made as to this Court may seem proper,

(2.) The petitioners are tenant holding lands as occupancy raiyats under the Mathurapur Zemindari concern in the District of Maldah and were the second party, while the opposite party, who are the manager and other officers of the concern and the lessees under them, were the first party to the proceedings under Section 145.

(3.) The dispute between the Mathurapur Zemindari Concern and the tenants relates to the right to grow and collect lac on plum trees standing on lands comprised in the holdings of tenants.