VONLIDI CHINNA SUBBI REDDY Vs. SOMUDU

JUDGEMENT

(1.) THE District Magistrate is in error in thinking that he has no power to go into evidence and order committal if he thinks the evidence warrants it.

(2.) LAKSHMINARASAPPA V/s. Mekala Venhatappa 31 M. 133 has been recently overruled by a Full Bench In re Narayanaswamy Naidu (1909); 1 I.C. 228; 5 M.L.T. 233. The District Magistrate is, therefore, directed to dispose of the petition before him in accordance with law.