SHANKAR Vs. REX

JUDGEMENT

(1.) This is an application in revision by Shankar against an order made under Section 145, Criminal P. C. by a Magistrate of the first class of the district of Allahabad declaring that the opposite party is entitled to possession of the plots in dispute until evicted therefrom in due course of law.

(2.) It appears that the plots in dispute were within the zamindari of two persons, Mt. Jannatunnissa Bibi and L. Manmohan Das, and were in the occupancy of a tenant Durga. On Durga's dying heirless, the plots were taken possession of by certain persons who were, however, ejected on a suit being filed by the two zamindars.

(3.) Jannatunnissa Bibi gifted her share of the property to her daughter Khairunnissa, wife of one Wahajuddin. On 29th December 1947, Wahajuddin lodged a report at the police station, Phulpur, alleging that Shankar along with some others was interfering with the possession of Mt. Khairunnissa over the plots in dispute and that there was a great danger of the breach of peace. The Sub-Inspector of police after enquiry reported that there was a dispute between the zamindars, each one claiming the plots to be his own Khudkasht and that there was a danger of the breach of peace between the men of both the sides, Nimber Ahir and others on the side of Wahajuddin, and Shankar and others on the side of L. Manmohan Das, and suggested that the plots in dispute be attached under Section 145, Criminal P. C. On receipt of this report the learned Magistrate passed a preliminary order under Section 145, Criminal P. C., on 6th January 1948. It was in the following terms :