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Judgment
4 paragraphs · 67 words
Sadasiva Aiyar, J.—The District Magistrate was not justified in ordering further inquiry into the trivial incident disclosed in the Sub-
Magistrate''s judgment His action in not giving, notice to accused was also very irregular, though order was not bad on that account alone.
Alagiriswami Naidu v. Balakrishna Mudaliar 26 M. 418.
2.
I set aside the District Magistrate''s order and direct all further proceedings to be dropped.