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Judgment
3 paragraphs · 62 words
Lakshmana Rao, J.—The respondent claimed to be in possession of the entire village and the Joint Magistrate has declared him to be
entitled to possession of an undivided 5-8ths of the village. This is not permissible u/s 145 of the Criminal Procedure Code and the order declaring
the respondent to be entitled to possession of 5-8ths of the village is set aside.