Basi Reddy, J.:— This is a criminal revision petition filed by one Chendi Ramamurthi, against the order of the Addl. First Class Magistrate, Bapatla, passed under Sec. 87 of the Hindu Religious and Charitable Endowments Act, 1951, directing the petitioner to put the respondent, Ch. G. Krishnamurty, in possession of the records etc. of certain temples.
2. On behalf of the respondent a preliminary objection is taken that a criminal revision under Sec. 435 Cr. P.C does not lie, but only a petition under Article 227 of the Constitution would lie. For this position reliance is placed on a judgment of Bhimasankaram, J., in Anjayya v. Venkateswaradas Bavaji . 1958 1 An. W.R 263..
3. On behalf of the petitioner it is argued that it has been the practice in the Madras High Court as well as in the Andhra High Court to file criminal revisions against orders passed under Sec. 87 of the Hindu Religious and Charitable Endowments Act, and the view of Bhimasankaram, J. in the above mentioned case, requires reconsideration. It is pointed out that a Division Bench of the Madras High Court in Srinivasa Reddiar v. Krishnaswami Reddiar,2 has held that a Magistrate, acting under Sec. 87 of the Act, is a judicial tribunal; that finder Sec. 6 of the Criminal Procedure Code a Magistrate of the First Class is a criminal court; that under Sec. 435 Cr. P.C the High Court may call for and examine the record of any proceeding before any criminal court for the purpose of satisfying itself as to the correctness, legality or propriety of any finding, sentence or order recorded or passed, and as to the regularity of any proceedings of such inferior court; and, therefore, orders-passed under Sec. 87 of the Act are amenable to the revisional jurisdiction of the High Court under Secs. 435 and 439 Cr. P.C In support of this contention reliance is placed on a judgment of Somasundaram, J., in Doraiswami Reddiar v. Gurunatha Iyer. In this context, however, the effect of Secs. 12, 36 and 37 Cr. P.C will have to be considered.
4. As this is an important question relating to practice and procedure, which arises frequently, I think it desirable that this question should be decided by a Bench of two Judges.
5. Let the papers be placed before the Hon'hie the Chief Justice for necessary orders.
6. The Court made the following.
(Judgment of the Court delivered by the Hon'ble the Chief Justice).
These petitions are filed against the orders of different First Class Magistrates directing delivery of the properties to the trustees appointed by the Deputy Commissioner of the Board of Religious and Charitable Endowments under Sec. 87 of the Hindu Religious and Charitable Endowments Act (hereinafter to be called as the Act). A preliminary objection is taken to the maintainability of these petitions on the ground that the First Class Magistrate exercises only executive functions under Sec. 87 and does not act in a judicial capacity and that, at any rate it was not as a court that he exercises jurisdiction but as a persona designata. These arguments are based on a judgment of Justice Bhimasankaram in Anjayya v. Venkateswara Das Bavaji.
7. To appreciate the points involved in these revision cases, it is useful to set out the relevant sections of the Act and of the Criminal Procedure Code (hereinafter to be referred to as the Code). Section 87 of the Act (omitting the unnecessary portions) runs thus:
“87. Where a person has been appointed—
(a) as trustee or executive officer of a religious institution.
(b) to discharge the functions of a trustee of a religious institution in accordance with the provisions of this Act, or
(c) as manager under section 56 or in any scheme framed by the Board before the commencement of this Act, and such person is resisted in, or prevented from obtaining possession of the religious institution, or of the records, accounts and properties thereof, by a trustee, office-holder or servant of the religious institution who has been dismissed or suspended from his office or is otherwise not entitled to be in possession or by any person claiming or deriving title from such trustee, office-holder or servant not being a person claiming in good faith to be in possession on his own account or on account of some person not being such trustee, office-holder or servant, any Magistrate of the first class in whose jurisdiction such institution or property is situated shall, on application by the persons so appointed, and on the production of the order of appointment and where the application is for possession of property, of a certificate by the Commissioner in the prescribed form setting forth that the property in question belongs to the religious institution, direct delivery to the person appointed as aforesaid of the possession of such religious institution, or the records, accounts and properties thereof as the case may be:”.
8. Sec. 435 of the Code says (omitting the portions unnecessary for our purpose)—
“The High Court or any Sessions Judge or District Magistrate, or any Sub-Divisional Magistrate empowered by the State Government in this behalf, may call for and examine the record of any proceeding before any inferior Criminal Court situated within the local limits of its or his jurisdiction for the purpose of satisfying itself or himself as to the correctness, legality or propriety of any finding, sentence or order recorded or passed, and as to the regularity of any proceedings of such inferior court and may, when calling for such record, direct that the execution of any sentence or order be suspended and, if the accused is in confinement, that he be released on bail or on his own bond pending the examination of the record.
Explanation:— All Magistrates, whether exercising original or appellate jurisdiction, shall be deemed to be inferior to the Sessions Judge for the purpose of this sub-section and Section 437.
9. Section 439 of the Code recites omitting the unnecessary portions—
1. In the case of any proceeding the record of which has been called for by itself or which has been reported for orders, or which otherwise comes to its knowledge, the High Court may, in its discretion, exercise any of the powers conferred on a court of appeal by sections 423, 426, 427 and 428 or on a court by Section 338, and may enhance the sentence; and, when the Judges comprising the court of revision are equally divided in opinion, the case shall be disposed of in manner provided by Section 429.
3. Where the sentence dealt with under this section has been passed by a Magistrate acting otherwise than under Section 34 etc.
10. It is clear from Section 87 of the Act, extracted above, that the Magistrate is required to direct delivery of the property from a dismissed or suspended trustee or office-holder or servant or from persons otherwise not entitled to be in possession or from one not claiming in good faith to be in possession on his own account, or on account, of some person not being such trustee etc. This involves a decision on the issue whether the persons who offer resistance to the trustee appointed by the Commissioner taking delivery of the property have title of their own to continue in possession or whether the claim in that behalf is in good faith. The intendment of this section obviously is to save people who have not put forward derivative titles from the dismissed trustees or employees of the institution or who claim them in good faith, from the operation of the section. Before reaching a conclusion in that behalf, the Magistrate has to hold an inquiry into the matter. In this situation, we fail to see how the Magistrate could be regarded not as a judicial functionary but as one discharging the duties of an executive officer. We are firmly of opinion that the proceedings before him are judicial in character. In Dandaiah v. Venkatarama, a Bench of the Madras High Court consisting of Justice Subbarao and Justice Ramaswamy expressed the opinion that a Magistrate is a judicial officer and an order made by him without issuing a notice to the archaka or the tenants claiming under him is bad because it offends the fundamental principles of natural justice. In Sitaramzyya v. Bhaskara Narayana, one of us decided that the issue of notice to the opposite party is mandatory before an order is passed under S. 87 of the Act as the proceedings are of a judicial nature. To the same effect is the judgment of Manohar Pershad, J., in Krishnareddy v. Venkureddy . 1957 2 An. W.R N.R.C 31.. The view of Chief Justice Rajamannar and Justice Rajagopala Iyengar in Srinivasa v. Krishnaswamy . I.L.R 1955 Mad. 990. is in accordance with the doctrine of the above-mentioned case. It is laid down there that the Magistrate has to decide judicially whether the requirements of S. 87 of the Act have been complied with. It follows that the argument that the Magistrate while acting under S. 87 of the Act did not perform duties as a judicial officer is unsubstantial.
11. The more vital question is whether the Magistrate acts as a court under that section or as persona designata. The basis of the argument that it was in the capacity of a designated person that he discharges his duties under Sec. 87 of the Act is founded on the language employed in the section, namely, “any Magistrate of the first class.” It is urged that if the intention of the legislature was that he should be regarded as a Court in dealing with these matters, it would have used the word “Court of the Magistrate of First Class.” A similar reasoning is adopted by Justice Bhimasankaram in Anjayya v. Venkateswara Das Bavajv . 1958 1 An. W.R 263. where the learned Judge observed:—
“But he is not acting in my opinion, as a magistrate. He is only acting as persona designata. The jurisdiction conferred on him is a special kind of jurisdiction relating to civil rights of the persons who come before him and has nothing to do with his powers or duties as a Magistrate.”
12. Reliance is placed in support of this proposition by the counsel for the respondents on some decided cases. In Wali Mohammad v. Manik Chandra . A.I.R 1957 Cal. 221., the Calcutta High Court had to deal with Ss. 66 and 93 of the Bengal Village Self-Government Act (V of 1919). Under S. 66 of that Act, a Sub Divisional Magistrate could transfer a case from a Union Bench to a court subordinate to himself. S. 93 of that Act provided that the Code of Criminal Procedure shall not apply to any trial-suit, or proceeding before a Union Bench or a Union Court. The learned Judges constituting the Bench remarked that, quite apart from Sec. 93 of that Act, the High Court could not interfere with orders passed by a Magistrate under S. 66 of the Bengal Self-Government Act in exercise of its powers under S. 439 of the Code of Criminal Procedure.
13. To the same effect is a judgment of a single Judge of the Punjab High Court in State v. Banwari Nandu. In Banwari Gope v. Emperor, it was ruled by a Full Bench of the Patna High Court that the High Court could not revise the order of conviction or sentence passed by a Special Magistrate who was appointed under Special Criminal Courts Ordinance (2 of 1942) for the reason that he did not exercise jurisdiction under the Code of Criminal Procedure but derived his jurisdiction from the Ordinance.
14. We do not think any of those rulings has relevancy in this context, as the point involved here namely whether the functionary acted as a court or as persona designata had not come up for discussion in any of them. They may have a bearing on another controversy which will be adverted to presently.
15. In Murali Manohar Prasad v. Emperor, a Special Bench had to consider the provisions of the Press Emergency Powers Act of 1931. The learned Judges took the view that the District Magistrate when dealing with the Press Act or similar Acts was not a Court but an Executive Officer carrying out the functions on behalf of the Executive Government and as such was not subject to the High Court's appellate jurisdiction. The ratio of that decision was based upon the provisions of the Press Act which conferred power on the District Magistrate to require the publisher of a newspaper to make a deposit by way of security. It was this function that was treated as an executive one and as such not coming within the purview of S. 107 of the Government of India Act which vested powers of Superintendence in the High Courts over all courts for the time being subject to the appellate jurisdiction etc. This has no analogy because we have already pointed out that the proceedings under this section partook of a judicial character.
16. In State v. Beni Bahadur Singh called in aid for the respondent, a criminal revision was preferred on behalf of the State of Uttar Pradesh against an order of the Sessions Judge allowing a criminal appeal filed by the opposite party by which he set aside an order passed by a Judicial Magistrate of the First Class by which the Magistrate allowed compensation at a particular rate under the Payment of Wages Act, he having been appointed as the authority for workmen's compensation. A preliminary objection was raised by the opposite party to the effect that a revision does not lie. In such a situation, it was decided by a single Judge of the Allahabad High Court that such an authority could not be regarded as subordinate to the High Court for the purpose of S. 115 C.P.C or for the purpose of Secs. 435 and 439 of the Code. It is to be, seen that the Magistrate was constituted a separate authority for the purpose of that Act and he was not acting as a Magistrate.
17. Even in regard to this matter, judicial precedents are not uniform, in Shrinivas v. Superintendent, Govt. printing press, Nagpur, it was held in a similar situation that a revision under Sec. 115 C.P.C, lay to the High Court. Similarly a Full Bench of the Lahore High Court took the view in Works Manager, Carriage & Wagon Shops, Mohalpura v. Hashmat that such an authority was a civil court and was subject to the revisional jurisdiction of the High Court under Sec. 115 of the Civil Procedure Code. However, it is not necessary for us to resolve this conflict as the position envisaged in Section 87 of the Act is easily distinguishable from the one indicated above.
18. Another case cited by the respondent in support of his contention is Kiron Chandra Bose v. Kalidas Chaterji. The proposition enunciated there was that the Chief Judge or the District Judge discharging functions under paragraph 12 of the Bengal House Rent Control Order did not act as a court with the result that his orders were not revisable under S. 115 C.P.C The ratio decidendi of this ruling was that the order under which he was appointed was one made by the Governor by virtue of the powers derived by him under S. 81(2) of the Defence of India Rules and as such was an executive act, pure and simple. According to the learned Judges, it was only a legislative enactment or a rule having statutory authority that could create a court or vest power in a Judge to decide matters outside his ordinary jurisdiction. This case also cannot throw any light on the problem to be solved by us. A decision in Nizam v. State referred to by the counsel for the respondent also does not help him as it was a case where the Magistrate had to discharge executive functions and so was not amenable to the revisional jurisdiction of the High Court.
19. Veeraraju v. District Munsiff of Ramachandrapuram is next relied on strongly by the respondent. After reviewing the case law in an exhaustive judgment, Justice Satyanarayanaraju held that a District Munsiff who was appointed Election Commissioner for the decision of disputes regarding the elections held under the Village Panchayats Act was not a court but a persona designata. The reason of the rule was that a new authority was constituted for the purpose of deciding election disputes which were themselves the creation of a statute and he should be deemed to be performing those functions as a persona designata. The opinion of the learned Judge is based on the legislative intent. This does not carry the respondent any further than the Allahabad case already referred to as it proceeded on the assumption that the statute provided that particular duties assigned to an officer should be discharged as an individual Judge or as a separate authority and not as a court. For particular purposes, he is constituted a different entity. That being so, it was thought that the legislature must be deemed to have intended that, those officers should perform the functions assigned to them not as a court but in their personal or individual capacity. But the position is different when duties are entrusted to a judge or a Magistrate in terms and he adjudicates on those matters as a judge or as a Magistrate.
20. Our attention was next drawn to a ruling of the Full Bench of the Madras High Court in Lakshmanna Chetty v. Kannappar. The Full Bench was concerned with the interpretation of rule 4 of the Rules made by the Governor-in-Counsel under the Madras City Municipal Act under which the Chief Judge of the Presidency Small Cause Courts Act was empowered to entertain revision petitions against the order of Corporation of Madras Coutts Troter, C.J who delivered the judgment of the High Court stated that the Chief Judge for purposes of the rule was a “persona designata and not merely a selected member of the court choson to represent it.” The learned Judge agreed with the dictum laid down in Municipal Corprn. of Rangoon v. Shakur that if a court consisted of three Judges and a particular Judge was chosen for jurisdiction being vested in him for a definite purpose, he would function as a persona designata. It was pointed out there that the reasoning would not apply to a case where the court by its constitution had only a Single Judge. The learned Judge remarked that “words might easily have been used to indicate that while jurisdiction was conferred on the Small Cause Court that Court should only function through its Chief Judge”. Thus, this judgment has drawn a distinction between a case where jurisdiction is conferred on a sole judge of a court and a case where the functions are assigned to one of a number of judges of a Court without any indication that such a Judge should function in that particular capacity as a representative of that court.
21. We may now notice rulings on the other side of the line. In Ramaswami Goundan v. Muttuvellappa Goundan, the, question arose whether a District Judge disposing of petitions under the rules framed under Section 37 of the Madras Local Boards Act was a persona designata and not a court subject to the revisional jurisdiction of the High Court under S. 115 C.P.C and this was answered in the negative. A Full Bench of the same court in Parthasaradhi Naidu v. Koteswararao expressed the opinion that a District Judge or a Subordinate Judge in deciding an election petition presented before him under the rules framed under the Local Boards Act acted as a court in exercise of its ordinary jurisdiction extended for that purpose and not as a mere persona designata. Consequently, an order passed by him was subject to the revisional jurisdiction of the High Court. In Srinivasa v. Krishnaswami already noticed, Rajamannar, C.J, remarked that the High Court had undoubtedly powers to pass order under Section 439 in respect of orders of Subordinate Officers like the Sub Divisional Magistrates “concerned” in that case. That case also related to Section 87 of the Act. A single Judge of that court ruled that orders under Sec. 87 of the Act are revisable by the High Court under Sec. 439 of the Code and are not governed by Art. 227 of the Constitution.
22. It is unnecessary to multiply citation. The effect of all these decisions is that if the Presiding Officer was selected to act in a particular matter in his private or individual capacity he acts as a persona designata and not in his this a Judge. But if additional duties are entrusted to him as the Presiding officer of that court he discharges them as a court attracting all the incidence such jurisdiction such as appeal, revision etc., attached to it. When new to are assigned to him, his jurisdiction as Presiding Officer is enlarged to dissimilar to the situation where the officer is constituted a special authority does not act in the discharge of those functions as the Presiding Officer.
23. A critical examination of the language of Sec. 87 will lead us only to the conclusion that the Act does not contemplate any particular magistrate. On the other hand, the expressions used are “any Magistrate of the First Class in those jurisdiction such institution or property is situate”. It is thus clear that the functions are assigned to the Magistrate with certain territorial jurisdiction does not specify any individual Magistrate. Authority is vested in that to on all First Class Magistrates in respect of institutions situated within the jurisdiction. The reference is clearly to a First Class Magistrate as such to the court. All First Class Magistrates in the State are empowered direct delivery of possession to the applicants within their jurisdiction the of the person who fills the place. He derives authority under that the by virtue of the office he holds. The additional duties are cast on the Magistrate by the legislature under S. 13 of the Madras General Clauses Act. In our opinion, the use of the term “Magistrate” instead of “court” does not by itself imply that he acts as a persona designata and not as a court. We think to this expression is used in the same sense in which it is employed in the Code.
24. Before we examine some of the sections of the Code, we will advert to the definitions as given in the Evidence Act, the Indian Penal Code, which are indicative of the Magistrate being synonymous with the court of the Magistrate. In Section 3 of the Indian Evidence Act, “Court” is defined as including all Judges and Magistrates and all persons, except arbitrators, legally authorised to take evidence. Section 20 of the Indian Penal Code says:
“The words ‘Court of Justice’ denote a Judge who is empowered by law to Act judicially alone, or a body of Judges which is empowered by law to Act judicially as a body, when such Judges or body of Judges is acting judicially”.
25. By Section 4(2) of the Code, the latter phrase is to be understood in the same sense in that Code. We feel that a Magistrate exercising jurisdiction under Sec. 87 of the Act falls within these definitions.
26. We will now turn to some of the provisions of the Code which will give a clue to the interpretation of the language of Section 87 of the Act. In Chapter II under the heading “classes of criminal courts”, section 6 enumerates five classes of courts: Courts of Session; Presidency Magistrates; Magistrates of the first class; Magistrates of the second class; and Magistrates of the third class. It is significant that so far as categories 2 to 5 are concerned, the word used is ‘Magistrates’ and not courts of Magistrate. Again Sec. 12 talks of the State Government appointing Magistrates of the First, Second and Third class. Similarly, Section 17 provides for subordination of magistrates set out in Sections 12, 13 and 14 and Benches to the District Magistrate. The position is identical with regard to Presidency Magistrates. In Chapter III of the Code, powers are conferred on Magistrates of various courts. In Chapter IV, the heading is “of aid and information to the Magistrates” etc., and all the sections occurring in that chapter make mention of Magistrates. So are sections 157 to 159, 176, 186, 187, 190, 191 and 192. Schedule II of the Code which gives a tabular I Statement of the offences, punishments etc., and also the forum for the trial of the offences refers only to Magistrates when the offences are triable by courts other than Court of Session. It is significant that where the trial is in a Sessions Court, the court is described as a court of Session. In contradistinction to this, mention of other criminal courts is only as Magistrates such as Presidency Magistrates, District Magistrates, Magistrates of the First Class or any Magistrate. The Code mostly uses the term “Magistrates” rather than Magistrate's Court. There can, therefore, be no doubt that the Code has employed the term “Magistrate” as equivalent to Magistrate's Court. It must be taken that Sec. 87 of the Act also has used that word with the same signification. It is pertinent to note that even in section 435 it is the District Magistrate or Sub Divisional Magistrate that is empowered to call for and examine the record in any proceeding before any inferior Criminal Court. Explanation I to this section and Sec. 439(3) are so worded as to bring out the intendment of the Code not to differentiate between court of Magistrates and Magistrates, by employing these expressions interchangeably. There is therefore no warrant for treating a Magistrate performing the functions allotted to him by Section 87 of the Act as one acting as a persona designata and not as a court. We have no hesitation in holding that he is an inferior Criminal Court within the ambit of Sec. 435 of the Code.
27. This leads us to the point that since the Magistrate does not exercise criminal jurisdiction while acting under Sec. 87 of the Act the provisions of Sec. 439 read with Sec. 435 of the Code are not attracted. It is urged that these two sections only govern proceedings which are of a criminal nature before the inferior criminal courts and cannot be extended to proceedings which are purely of a civil nature. We feel that the test in deciding whether revisions are entertainable under section 439 read with section 435 of the Code is not whether the proceedings are of a criminal or civil nature. It does not depend upon the nature of the proceedings but upon the nature of the court. It will be seen from section 435 that emphasis is laid on proceedings before the inferior criminal court. We need not probe into the intentions of the legislature in entrusting the Magistrates with jurisdiction in this behalf. It may be that it was thought that the Magistracy might more effectively discharge the functions in this regard. Be that as it may, we have to determine the issue with reference to the character of the court and not that of the proceedings. There is abundant authority for this view of ours.
28. There has been a divergence of judicial opinion, but the preponderance of authority is in favour of the opinion expressed by us. The Madras High Court has consistently taken the view which we have adopted above and almost all the High Courts barring those of Bombay and Lahore have fallen in line with this.
29. Even in Bombay, a Division Bench in Emperor v. Devappa Ramappa Naik*. a Bench of that court decided that a revisional application lay under sections 435 and 439 of the Code against an order passed by a Magistrate dealing with a matter under the Workmen's Breach of Contract Act. But, this did not commend itself to the Full Bench of that court in V.B D'Monte v. B.B Municipality which preferred the principles enunciated in other decisions which have an opposite effect and in one of which, Lokamanya Mills v. Municipal Borough, Barsy Sir John Beaumont, C.J, observed that “the question of liability to tax is a purely civil matter and the Magistrate hearing an appeal against a demand notice is a Criminal Court, so that an appeal lies from him to the Sessions Court, and not to the District Court, and revision lies from the Sessions Court to the High Court as a civil revisional application”. Suffice it to say that this conflict was set at rest by the Full Bench, referred to above which has concurred in the opinion of Beaumont, C.J As already observed, the rulings of the Punjab High Court are consistent with those of Bombay. The latest to which our attention is drawn is Hakim Bai v. The State. It was ruled there that where a civil court had initiated proceedings under section 476 of the Code, a revision petition against the order of an appellate court should be on the criminal side under section 439 of the Code and not under S. 115 C.P.C In the course of the Judgment, Falshaw, J., who considered the opposing views observed that it could not be denied that there was a great deal to be said for the contrary view.
30. Coming to Madras High Court the opinion expressed in almost all the cases is that it is the character of the court that determines the forum and not the nature of the proceeding. There are two Full Bench rulings which we have to notice Emperor v. Venkanna Patrudu; which was followed in Kumarvel v. Shanmuga. In the first of them, it was held that an application for revision of an order of a civil court granting sanction to prosecute under section 476 of the Code could only be under S. 115 C.P.C and the High Court could not interfere under sec. 439 of the Code. The later Full Bench which collects the leading cases on the topic has followed the earlier one. After an elaborate discussion on the subject, Chief Justice Leach stated that so far as that court was concerned it was governed by the decision in Emperor v. Venkanna Patrudu and that Bench had no power to reverse the decision, nor did he think it should do so even if it had power since Section 439 of the Code applied only to cases which came before criminal courts within the ambit of the Code.
31. Kumarvel v. Shanmugha, overruled a judgment of a single Judge in. In D.S Raju Gupta in which Justice Pandurangarao held that if a civil court to a complaint under Section 476 Cr. P.C a revision petition to that court to be filed on the criminal side since the jurisdiction was exercisable only by to Criminal Procedure Code. It may be mentioned that the practice of the court has uniformly been to treat such matters as being of the nature of the Revision Petitions ever since In Re v. Chennagowd wherein Justice Bashya Ayyangar expressed the opinion that the High Court could not under the provisions of Ss. 435 and 439 of the Code revise an order passed by any court other than a criminal court.
32. The same principle is adumbrated by the Calcutta High Court in Emper v. Har Prasad Das; it was held there that section 439 Cr. P.C was inapplicable to an order passed by a civil or revenue court under S. 476 Cr. P.C by the High Court could exercise the powers vested in it by S. 115 C.P.C The was followed by a Bench of the Patna High Court in Ruktu Sing v. Emperor In Deonandan Singh v. Ram Lakhan Singh, a Full Bench of the same court decide that a civil court acting under S. 476 did not exercise any criminal jurisdiction and so interpreted an application in revision against an appellate ord passed by a civil or revenue court under S. 476 by was governed not by S. 433 of the Code but by S. 115 C.P.C Another Full Bench in Dhup Narain v. State . A.I.R 1954 Pat. 76. approved of this theory.
33. A Full Bench of the Allahabad High Court discussed this question in In the matter of the Petition of Bhup Kunvar8 and two of the Judges were of the opinion that in a proceeding under S. 476 started in a civil suit, the court he no jurisdiction to revise that order under S. 439 of the Code, but the third Judge was of the contrary opinion. It is needless to refer to other decisions which contain the same doctrine. We express our respectful accord with the rulings of the Madras and other High Courts which are to the same effect, as in our judgment they embody the correct law apart from the fact that they are binding on us. It is true that in all these cases, the question arose with reference to the proceedings arising under S. 476 Cr. P.C But that does not make any difference as the principle is the same, namely, whether emphasis is to be laid on the character of the forum or that of the proceeding before it. The rule that applies to one is equally applicable to the other. It follows that the orders challenged come within the ambit of S. 439 read with S. 435 of the Code and these revision petitions are competent.
34. The preliminary objection raised in these criminal revision cases is thus overruled.
35. We have now to consider the merits of these petitions. Crl. Revision Case Nos. 435 and 666 of 1957 appear to have become infructuous as possession has already been taken. Aside that, there is nothing to be said on the merits also, as the conditions for directing delivery have been fulfilled in them. These two petitions are therefore dismissed.
36. The only argument that was advanced in Crl. R.C 328/1957 was that the temple in dispute was a private one. But, this was not raised before the Magistrate. That, besides, the Magistrate is not competent to decide the nature of the institution under Sec. 87. He has to direct delivery of the property if the requirements of section 87 are satisfied. So, this petition has also to be dismissed.
37. In Crl. R.C 658 and 640 the only point pressed was that the order of the Deputy Commissioner appointing the respondent was not produced before the Magistrate. There is no substance in this for the reason that it was on file in a connected application. Further, the term of the petitioner has already expired and therefore he can no longer continue in possession of the property. Hence this revision case also has to be dismissed.
38. As regards Crl. R.C 661 of 1957, it is true that the Magistrate did not wait till the return of service and proceeded to dispose of the matter in the view that it was not obligatory on the Magistrate to wait till the notice was received by the dismissed or suspended trustee of the temple. It looks he thought that the party was evading service. No doubt it is an essential requisite of Sec. 87 that notice should be served on the opposite party and so the Magistrate ought to have waited till the process returned. But, having regard to the fact that possession was obtained by the respondent immediately after the orders are passed, we do not think it is desirable to interfere in revision with that order. After all, there is no finality attached to that order. If the petitioner is aggrieved by that order, he has a remedy by way of suit, or other appropriate proceeding. Therefore, this revision petition also has to be dismissed.
39. In the result, all the Criminal Revision cases are dismissed.
Ch. R.
40. Revisions dismissed.
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