M.A.Khan, J. - (1.) Heard learned Counsel for the Petitioners and learned Counsel for opp. parties do not appear.
(2.) I have gone through the order dated 28.9.1992, passed by the learned Magistrate. Once the litigation on revenue and civil side between the parties in respect of the same property is pending there is no justification to draw the proceeding under Section 146, Cr. P.C. The said order is bad in law. Accordingly proceedings drawn under Section 146, Cr. P.C. are hereby quashed.
(3.) With this observation, the petition is disposed of. Petition Disposed of.;