MAKSHOOD ALAM Vs. NEHAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has challenged the order dtd. 25/7/2009 passed by learned Executive Magistrate, Ramgarh in Case No. 35 of 1997 (T.R. No. 22/09) registered under Sec. 145 of the Cr.P.C. by way of this revision directly to the High Court.

(3.) It appears that a proceeding was initiated under Sec. 145 of the Cr.P.C. in respect of lands pertaining to Khata No. 130, Plot No. 1180, area 38 decimals, Plot No. 1217, area 10 decimals and plot no. 1219, area 28 decimals, total areas 76 decimals and learned SDM, after considering oral as well as documentary evidence and written reply of show cause notice and other materials placed on record, declared the possession of second party members over the land under dispute and also vacated the order of appointment of Receiver for the said property vide order passed on 17/11/1997 and Receiver was also exempted from any liability.