- (1.) This revisional application seeks to assail the order passed on 3.6.86 by learned Sub-Divisional Judicial Magistrate, Midnapore, directing delivery of the seized paddy and straw to the opposite party no. 2.
(2.) The facts culminating in the revisional application are, briefly, as under petitioner no. 1 is the first wife of one Ananta Pramanick and opposite party no. 2 is his second wife Petitioners 2 and 3 are the brothers of Ananta.
(3.) Plot nos 149, 150, 151 and 348 of mouza Benagerya are owned by the opposite party no 2 under whom the petitioners used to cultivate the lauds as labourers. They have also their own lands under their cultivation. In the year 1984 opposite party no. 2 by an application before this Court under Article 226 of the Constitution, obtained an order restraining them from going upon the aforementioned plots of lands.;