PANKAJ BHANDARI,J. - (1.) Petitioners have preferred this misc. petition for quashing of FIR No. 210/2014 and the consequential charge-sheet dated 18.12.2014.
(2.) It is contended by counsel for the petitioner that the dispute is a civil dispute. The petitioners have won before the Revenue Appellate Authority, the order of which has been placed on record as Annexure-2.
(3.) It is contended by counsel for the petitioners that the area in dispute belongs to the petitioners and therefore, after the appeal was allowed and the stay order operating against the appellant was vacated, the appellant was within his right to take possession.;