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Judgment
5 paragraphs · 98 words
Miller, J.—I think I ought not to interfere with the orders passed by the District Magistrate and the second class Magistrate in this case.
2.
The Magistrates had, in my opinion, jurisdiction to make the orders in case of need and the case of Kamal Narain Addikari v. Raja Jotindra
Mohun Roy 8 C.W.N. 376 relied on by Mr. Osborne is not when examined an authority against this jurisdiction. Whether the order made was or
was not the best that could have been made is not a question which I have to consider.
3.
I dismiss the petitions.