To apply the Act XIX of 1841 to any particular case it is a condition precedent that the judge should find or be satisfied that the applicant was likely to be materially prejudiced if left to the ordinary remedy of a regular suit and that the application was made bona fide. See Sect. 3 of Act XIX of 1841. There is no finding here by the Court that these conditions are fulfilled. Without that finding the Court had no jurisdiction to act under the Act and its order is revisable; see Papamma v. The Collector of Godavari.
The revision has been confined by the petitioners to B and C schedule properties only. The order of the lower Court with regard to these properties is set aside. Each party will bear his or their own costs.
C.KPetition allowed.