Nisha Gupta, J. - (1.) This revision petition has been filed against the order dated 9.10.2007 whereby the revisional Court has remanded the matter back to the Addl. District Magistrate (City), Jodhpur for re-enquiry on factum of possession.
(2.) Short facts of the case are that proceedings under Sections 145 and 146, Cr.P.C. have been started on 8.5.2003. The preliminary orders were passed and when the matter was under consideration, an application under Section 145(5) has been filed by the present petitioners, on which the trial Court quashed the proceedings. In revision, the revisional Court has said that the dispute has not been ended and hence the trial Court was not justified to drop the proceeding under Section 145(5) and ordered to enquire and pass an appropriate order under Section 145(6).
(3.) Heard Learned counsel for the parties.;