MOHAMMAD ABBAS Vs. MOHAMMAD MUSTAQIM

JUDGEMENT

(1.) This application In revision has been preferred against the preliminary order of the Subdivisional Magistrate passed in a proceeding under Section 145 of the Code of Criminal Procedure (hereinafter referred to as 'the Code').

(2.) Petitioner No. 1 is one of the members of the second party and petitioner No. 2 is one of the members of the third party, whereas opposite party Nos. 1 to 3 are the members of the first party and opposite party Nos. 4 to 14 are also members of the second party along with petitioner No. 1. Opposite Party Nos. 15 to 22 are the members of the third party and the remaining opposite party Nos. 23 to 25 are the members of the fourth party in the said proceeding.

(3.) The dispute related to a land measuring 21 acres 95 decimals in various plots fully described in Schedules 1, 2 and 3 of the petition which has been filed in this Court.