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Judgment
4 paragraphs · 94 words
1.
There is a finding by the District Judge that the streets are public streets and ample evidence to support it.
2.
As to the cause of action we think the order of the Magistrates--which they intended to renew from time to time until made permanent--furnished a cause of action just as much as the Government Order which was held in Kundasami Moodali v. Subbaraya Moodali 19 M.L.J. 617 : 1 Ind. Cas. 716. to have this effect.
3.
The appeal is dismissed with costs.
4.
The memorandum of objection is dismissed with costs.