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Judgment
Ramesam, J.—The Magistrate found max there was no likelihood of a breach of the peace and refused to take action u/s 145 of the
Criminal Procedure Code. If so, he had no jurisdiction to pass the direction in paragraph 9 of his order. It is hereby set aside, vide Subbarama
Aiyar v. Mariya Pillai 24 Ind. Cas. 967. The proceeds realised in the sale of the crops will be restored to the persons from whose possession the
crops were taken, viz., the petitioners in this Court who admittedly raised the crops. It appears that the right to cultivate the land, was also put to
auction and the land was let out to the highest bidder. If so, the rents realised also property belong to the petitioners in this Court.
These rents will also be paid to them by the Magistrate.