S. B. Sinha, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 19.06.2008 passed by a learned Single Judge of the High Court of Kerala in Criminal M.C. No. 1709 of 2008 whereby and whereunder an order dated 3.04.2008 passed by the Sub-Divisional Magistrate was affirmed.
(3.) Appellant is said to be the owner and in possession of 13¼ cents of land in Survey No. 412/1 of Kizhakambalam Village. On or about 09.01.1996, a complaint was filed by the respondent No. 3 alleging that the property in question belonged to him. A report was submitted by the Sub-Inspector of Police on 12.04.1996 before the Sub-Divisional Magistrate under Section 145 of the Code of Criminal Procedure stating that there existed a dispute over title of the said property by and between the appellant and the respondent No. 3. Before the Sub-Divisional Magistrate the appellant herein was arrayed as the B party and the respondent No. 3 herein was the A party. By an order dated 9.10.1997, the Sub-Divisional Magistrate held: "As B party is stated to be residing in the building constructed in the disputed property, he is directed to handover the property to A party within two weeks from today failing which A party is entitled for restoration of possession of the property with police assistance." ;