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Judgment
Somasundaram, J.—Cr. R. C. No. 647 of 1951: This is a revision filed by the petitioner in the lower Court against the order passed u/s 145
Cr. P. C. in M. C. No. 18 of 1951 of the file of the Additional First Class Magistrate, Saidapet, in which the counter-petitioners (respondents
herein) were declared to be in possession of the disputed land. This is one of those cases where the petitioner after going to civil Courts several
times obtaining an order in his favour is frustrated in his attempts to be in possession by the high handed action of the counter-petitioners. The land
was assigned to the petitioner on 29-8-1924. On account of the trouble given by the counter petitioners and their attempts to disturb the
possession of the petitioner herein, a suit was filed by the petitioner in O. S. No. 449 of 1926 on the file of the District Munsif''s Court,
Poonamallee. The title was, declared to be in favour of the petitioner and possession was directed to be given to him. He filed E. P. No. 1083 of
1927 and obtained delivery of possession on 24-1-1927. The appeal against the decree and judgment of the District Munsif filed by the counter-
petitioners in A. S. No. 310 of 1927, District Court, Chingleput, was dismissed on 3-5-1929. Subsequently after two years, the counter-
petitioners again attempted to disturb the possession of the petitioner herein. The petitioner filed C. C. No. 1132 of 1929 before the Stationary
Sub-Magistrate, Saidapet, and there the counter-petitioners gave an undertaking that they would rot interfere with the possession of the petitioner
herein.
Things went on smoothly till 1941 and again the cr.-petnrs. attempted to disturb the possession of the petitioner. Thereupon, the petitioner filed
O. S. No. 144 of 1941 on the file of the District Munsif''s Court, Poonamallee, for an injunction restraining the counter-petitioners from interfering
with his possession and enjoyment and the suit was finally disposed of on 15-8-1941, giving a permanent injunction against the counter-petitioners
from interfering with the possession of the petitioner. Having failed in their attempts the Counter-petitioners clandestinely in league with the village
Munsif, who happened to he on their side, obtained patta for the land. Thereafter on representations being made by the petitioner to the higher
authorities, the patta was cancelled and re-transfer was ordered on 12-3-1948. In spite of this, the counter-petitioners again started giving trouble
and the Magistrate under these circumstances instead of declaring the petitioner to be in possession of the properties has put a premium upon the
unlawful activities of the counter-petitioners and declared the counter-petitioners to be in possession of the property. It is the duty of the Magistrate
in cases like this to support the decisions of the civil Courts and see, as far as possible, that the decrees of the civil Courts are maintained.
Otherwise it would only amount to putting a premium upon the high handed and unlawful activities of the other side. In the circumstances, I declare
the petitioner to be in possession of the property and forbid and restrain the counter-petitioners (respondents) herein from interfering with the
possession of the petitioner.
In Cr. R. C. No. 648 of 1951 the petitioner has purchased a portion of the property from the petitioner in Cr. R. C. No. 647 of 1951 and he
should therefore be declared to be in possession of the portion of the property which he has purchased. The counter-petitioners are also restrained
from interfering with the possession of the petitioner in Cr. R. C. No. 643 of 1951.
The petitions are allowed.