P R DEVADAS Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) Akhila Kerala Vishwa Karma Maha Sabha is a registered organisation. Its head office is situated at Chengannur. On 10.03.2001 at a special general body meeting a decision was taken to change its name to Kerala Vishwa Karma Sabha. This was to facilitate merger of Vishwakarma Service Society and Tamil Vishwakarma Samuham with the Akhila Kerala Vishwa Karma Maha Sabha. But the merger was not materialised, since the proposal was not approved by the authority concerned. Disputes arose between two groups in the Akhila Kerala Vishwa Karma Maha Sabha (hereinafter called the Sabha).

(2.) Heard the learned counsel for the petitioner and the learned Senior counsel appearing for respondents 6 and 7 and the learned Public Prosecutor.

(3.) It is seen from the impugned order that the petitioner allegedly broke into the office of the Sabha at 7 am on 26.09.2016 and occupied it. On the very same day, the Sub Divisional Magistrate took possession of the property and handed it over to the police.