PRASHANT KUMAR,J. - (1.) This application has been filed for quashing the order dated 26th of June 2007 passed by 2nd Additional District and Sessions Judge, Singhbhum West at Chaibasa in Criminal Revision No. 63 of 2006, whereby revision application of petitioners was dismissed on contest.
(2.) It is submitted by Sri Bhaiya Viswajeet Kumar, Learned Counsel for petitioners that learned court below had not considered the finding of learned Munsif in Title Suit No. 12 of 1997, whereby right, title, interest and possession of petitioners was declared over the suit land. Thus impugned order cannot be sustained.
(3.) Mr. Nilesh Kumar, Learned Counsel for opposite parties submits that earlier suit was filed by petitioners against one Shashi Bhushan Samad and others, who purchased landed property from mother of Namsi Kui (opposite party no. 2). Thus right, title and interest of petitioners was declared holding that defendant number 1 of that case has no title over the land on the basis of sale deed number 2236 dated 17.06.1982, because under the 'Ho' community, a female has no right to transfer the property.;