RAM PHAL Vs. EMPEROR

JUDGEMENT

(1.) This is an application in revision from an order of the District Magistrate of Basti, declaring Ram Phal applicant to be a tout.

(2.) There are precedents for the exercise of the power of superintendence by this Court when an order passed by a subordinate officer is against natural justice.

(3.) The learned advocate for the applicant urges before us that there is no legal evidence whatsoever on which the District Magistrate could have legally acted. It appears that apart from certain oral evidence which has not been relied upon by the District Magistrate there were two resolutions of the Bar Associations of Mukhtars and Vakils in the following terms: (1) That the meeting....is of opinion that Ram That stamp vendor of the place is by general repute a tout. (2) It is resolved that Ram Phal stamp vendor of Bansi is a tout on the strength of general repute.