- (1.) Both these revision applications have been filed against the same impugned order and as such they are being disposed of by this common order.
(2.) Heard learned counsel for the petitioners and learned counsel for the O.Ps.
(3.) The petitioners have challenged the order dated 8.12.1998 passed by learned Sub-Divisional Magistrate, Sadar, Daltonganj, in Misc. Case No.767 of 1990, in a proceeding under Section 133 of the Cr.P.C., whereby the petitioners being the second party in the proceeding, have been directed to remove the encroachment over the portion of the public road bearing Plot Nos. 711, 713 and 715, Khata No.34, situated in Mohalla New Area, Jail Hata, Municipal Ward No.14, P.O. & P.S. Daltonganj, District Palamu.;