A.S.NEHRA,J - (1.) SUB -Divisional Magistrate, Ferozepur Jhirka, after perusing the report of Naib Tehsildar, Punhana date 3-12-1990, came to the conclusion that there is dispute between the parties about the possession of the land in dispute and that there is apprehension of breach of peace. Notices were given to the parties to file their written statements, affidavit etc. by 19-12-1990.
(2.) ON 7-12-1990 Naib Tehsildar, was directed to attach the land in dispute and keep its possession with him till the decision of the case. Aggrieved by the order passed by the Sub-Divisional Magistrate, Abdul Rahim etc. filed a revision petition which was allowed 6-8-1992 by Sessions Judge Gurgaon. Order of attachment and appointment of receiver was set aside.
(3.) ABDUL Rahim had purchased land in dispute from Ibrahim who had acquired occupancy rights of the land in dispute. Litigation about the land in dispute is pending in this Court in CWP No. 8896 of 1987. Status quo has been ordered to be maintained in the writ petition. Sohrab son of Yakub who is respondent in CWP moved the local police and on his complaint proceedings under Section 145 of the Criminal Procedure Code were started.;