1. This is a Rule calling upon the District Magistrate and on the opposite party to show cause why the order u/s 145, dated the 23rd July 1910,
should not be set aside as made without jurisdiction inasmuch as the previous order dated the 31st May 1909 was still in force and no proceedings
had been taken in the Civil Court since.
2. Now, the previous order of the 31st May 1909 is as follows: ""The parties compromised and filed a petition of compromise. According to its
terms the lands will be in the possession of both sides as stated in the petition."" Now, this order, as we read it, cannot be an order under Clause 6
of Section 145, Criminal Procedure Code. That section is mandatory and it says: If the Magistrate decides that one of the parties was in such
possession of the said subject, he shall issue an order declaring such party to be entitled to possession thereof until evicted therefrom in due course
of law, and forbidding all disturbance of such possession until such eviction."" This order appears to us to be merely a recital of what the parties told
him and, therefore, falls under Clause 5. Both the parties interested came to Court and showed that no such dispute as aforesaid existed inasmuch
as they had compromised. The very fact that they had compromised, precluded the Magistrate from passing an order, under Clause 6. He was
bound to stay all further proceedings and he should have recorded an order of cancellation. The fact that the parties have compromised and that
there was no longer any dispute likely to lead to a breach of peace ousted the jurisdiction of the Magistrate. We are, therefore, of opinion that no
order under Clause 6 of Section 145 was in existence at the time of these proceedings.
3. It is clear, however, from the facts that the parties began to fight directly, the gentleman who went out to give them possession, had gone away
and that they have continued to threaten to fight ever since, that these proceedings were eminently necessary. They were also, in our opinion, made
with full jurisdiction.
4. The Rule is, therefore, discharged.