BHIBHUTI KRISHNA BANERJEE Vs. STATE

JUDGEMENT

(1.) -This Criminal Revision is directed against on order dated 8.4.92, passed by the learned Additional Dist. Magistrate (J), 24-Parganas(S), Alipore in Misc. No. 147 of 1992.

(2.) Short of details, the facts of the case are that the petitioner purchased the property from one Mrs. Kana Ghosh of which O.P. No. 2 was a tenant in respect of a flat in the ground floor. There is a vacant space which never formed part of the tenancy. The O.P. No. 2 actuated by ill motive made sporadic attempts to set up a door on the north eastern side block with a view to resist the use of privies by the employees of the landlord and to annex the common area within the tenancy by means other than holy to the peril of the petitioner.

(3.) The unwholesome activities were diarised in vain when the petitioner was constrained to file an application under section 144 of the Cr. P-C., 1973.