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2021 Latest Caselaw 1564 Gua

                                                                    Page No.# 1/6

GAHC010042622020




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : Crl.Rev.P./89/2020

         RABIJUL ALI AND 4 ORS.
         S/O LATE ARAB ALI, R/O VILL-MASIMPUR PART-I, P.S.-BORKHOLA, DIST-
         CACHAR, ASSAM-788025

         2: JAKIR HUSSAIN
          S/O RABIJUL ALI
          R/O VILL-MASIMPUR PART-I
          P.S.-BORKHOLA
          DIST-CACHAR
         ASSAM-788025

         3: AJMAL HUSSAIN
          S/O RABIJUL ALI
          R/O VILL-MASIMPUR PART-I
          P.S.-BORKHOLA
          DIST-CACHAR
         ASSAM-788025

         4: ALTAF HUSSAIN
          S/O RABIJUL ALI
          R/O VILL-MASIMPUR PART-I
          P.S.-BORKHOLA
          DIST-CACHAR
         ASSAM-788025

         5: AFJAL HUSSAIN
          S/O RABIJUL ALI
          R/O VILL-MASIMPUR PART-I
          P.S.-BORKHOLA
          DIST-CACHAR
         ASSAM-78802

         VERSUS
                                                                                  Page No.# 2/6

            FAIZUL HAQUE
            S/O LATE ABDUL SUKKUR, R/O VILL-MASIMPUR PART-I, P.S.-BORKHOLA,
            DIST-CACHAR, ASSAM-788025



Advocate for the Petitioner   : MR. B CHAKRAVARTY

Advocate for the Respondent : MR. S D PURKAYASTHA




                                   BEFORE
                 HONOURABLE MRS. JUSTICE RUMI KUMARI PHUKAN

                                        JUDGMENT

Date : 20-05-2021

Mrs R Devi, learned counsel has entered her appearance on behalf of the petitioners. Mr S D Purkayastha, learned counsel has appeared for and on behalf of the respondent.

2. The respondent as a first party, filed a petition before the learned Executive Magistrate, Cachar at Silchar alleging therein that he along with his brother Ainul Haque were possessing the scheduled land since the date of purchase on 02.03.2011. They being service holders, engaged some persons to cultivate the land. It was further stated that the second party threatened that they will cut the crops of the second schedule land and being threatened, the first party filed the petition for attachment of the land under Section 146(1) CRPC and to allow them to cut the crops. The learned Court of the Executive Magistrate, accordingly registered the same as Case No. 13M/2019 and vide order dated 02.01.2019, drew proceeding under Section 145 CrPC and at the same time, also passed an order under Section 146 (1) CrPC, attaching to the disputed land. On 25.02.2019, the petitioners' side filed a petition seeking vacation of the order of attachment, so passed in the case. However, as same was not decided, the petitioners preferred a revision being registered as Criminal Revision No. 36/2019 and accordingly upon hearing the parties, the learned revisional Court vide judgment and order dated 27.08.2019, passed an order dismissing the revision but however, asked the learned Court below to decide the vacation petition so filed by the petitioners in accordance with law.

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3. After passing of the order of the revisional Court, the petitioners filed a petition on 04.09.2019, stating therein that they have been occupying the land having granted Khatian as per the Tenancy Act of 1971 and paying the revenue. The petitioners further stated that along with the land in their possession, the petitioners have also purchased other adjoining lands on 09.09.2011, vide registered deeds in Patta No. 42-Dag No. 278, 9 kathas - 4 chataks and in Patta No. 9- Dag No. 123, 12 Chataks of land and in Dag No. 122 of same Patta No. 9, 4 kathas- 12 Chataks of land. The petitioners in their petition stated that the first party was never in possession of the land in issue and as the order of attachment was causing prejudice to the petitioners have farming activities and rearing cattles over there, hence the order of attachment may be cancelled/withdrawn. The learned Court of the Executive Magistrate, Cachar, upon perusal of the petition and also upon hearing the parties and on perusal of the materials on records, namely, the land documents as annexed thereto, was, therefore, pleased to modify the order of attachment by keeping the same on abeyance and called for reports from the concerned authorities.

4. The respondent-first party feeling aggrieved, therefore, preferred a revision before the learned Sessions Judge, Cachar and which was registered as Criminal Revision No. 100/2019 and the petitioners appearing in the said proceeding filed a written reply objecting to the prayer of the respondent. However, the learned Court of Sessions Judge, Cachar, vide order dated 12.12.2019, was pleased to set aside the order so passed by the learned Executive Magistrate and thereby allowed the revision. Being highly aggrieved and dissatisfied with the judgment and orders of the learned Courts below, namely the judgment and order dated 12.12.2019, passed by the learned Sessions Judge, Cachar at Silchar in Criminal Revision No. 100/2019, the petitioners, has filed the present petition.

5. I have considered the submissions of the learned counsel for the petitioner, Mrs. R Devi, and also the impugned order.

6. As it reveals, the learned Executive Magistrate, while drawing the proceeding under Section 145 CrPC, also passed an order for attachment of the disputed land, under Section 146 (1) CrPC, on being satisfied from the Police Report that there is dispute regarding possession of the disputed land, which may lead to serious apprehension of breach of peace Page No.# 4/6

and public tranquility by its order dated 02.01.2019. Thereafter, from the petition submitted by the second party for vacating the attachment order, the learned Magistrate with a view to adjudicate the matter, called for a report from the IO about the status of the disputed land and in the meanwhile, it was directed that earlier attachment order dated 02.01.2019, be kept in abeyance, with further direction to both the parties to file their written statement, vide order dated 10.09.2019.

7. The aforesaid order dated 10.09.2019 was challenged by the first party (respondent herein), before the Sessions Court, vide Criminal Revision No. 100/2019, wherein the learned Sessions Judge came to a finding that the order dated 10.09.2019 itself is a contradictory one, as the Magistrate has called for an enquiry report from the IO, about the status of the disputed land and then, without receipt of the said report, stay of earlier order of attachment dated 02.01.2019, without any basis and not backed by any reason. Further, learned Sessions Judge was of view that the learned Magistrate has not also recorded/satisfied that there is no longer any likelihood of breach of peace as regards the subject matter and such an order suffers from severe irregularity and illegality and liable to be interfered into. Accordingly, by a reasoned order, the learned Sessions Judge has set aside the order dated 10.09.2019, passed by the learned Magistrate.

8. The aforesaid order has now been challenged by the petitioners, who are the second party in the said case that as they have already submitted relevant land documents before the Magistrate, justifying their possession over the disputed land. So, the continuance of attachment order has caused prejudice to the petitioners, as they are occupying the land, carrying farming activities. According to the learned counsel for the petitioner, the aforesaid order of revisional Court is liable to be interfered with.

9. Per contra, the learned counsel for the respondent (petitioner in the main case), Mr S D Purkayastha, has vehemently submitted that there is no illegality in the order so passed by the learned Sessions Judge, who has rightly appreciated the fact that the learned Magistrate, without waiting for the status report from the IO, has hurriedly, stayed the attachment order, which itself does not stand to the reason.

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10. For the proper appreciation of the matter, impugned order dated 10.09.2019 is quoted below:- (Page 24)

"O R D E R"

10/09/2019:- The Case Record is put on a petition filed by the 2 nd party

supported by one affidavit along with the photocopy of land documents by the 2 nd party praying for withdrawal of attachment order from proceeding related land. Perused the contents of submitted petition and photocopy of document related to this case.

Heard the learned lawyer for the petitioner 2nd party and the petitioner.

From the above and hearing and submission made by the learned lawyer and the petitioner as well as gone through the contents of the prayer petition, photocopy of documents and other and the case record, I am satisfied to call for an inquiry report on the present status of the disputed land from the ASO Silchar and the O/C concerned on or before fixed date.

Meanwhile, the order passed on 02.01.2019 by this Court, relating to attaching of the disputed land under Section 145 (i) CrPC, shall remain kept in abeyance.

Date fixed as before, i.e., 30.09.2019 for W/S of both parties"

11. From the above order, it reveals that the learned Magistrate has chosen to call for an enquiry report as regards the status of the disputed land and equally has stayed the attachment order, which itself is irregular. As it amounts to adjudication of the matter of attachment. The learned Sessions has appreciated all the matter in proper perspective of law while setting aside the order and this Court is of the opinion that there is no scope for interference into the order of the learned Sessions Judge.

12. The case was at the stage of filing written statement and now the learned counsel for the parties have also submitted that recently a civil suit has been filed by the respondent, regarding the disputed land, but no any documents have been produced before this Court. Placing the reliance upon the decision of 2000 AIR (SC) 1504, Amresh Tiwari -Vs- Lalta Page No.# 6/6

Prasad Dubey and Anr., it has been submitted by the learned counsel for the petitioner that pending civil suit proceeding for possession or declaration of title regarding the property in question, the proceeding under Section 145 CrPC, should not be allowed to continue.

13. There being no any merit in the present petition, the same is dismissed. The parties are directed to submit before the learned Magistrate, as regards the particulars of the civil suit, pertaining to the disputed land and the learned Magistrate shall decide the matter in the light of the decision referred above.

14. Criminal Revision Petition stands disposed of.

JUDGE

Comparing Assistant