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Judgment
11/ 04.08.2026
By filing this writ petition, the petitioner has prayed for the following reliefs:-
“For issuance of an appropriate writ, order or direction, including writ of certiorari for quashing/setting aside the order dated 10.8.2021 contained in memo no.1146/Nyay (Annexure-3) passed by the Sub Divisional Magistrate, (Chas) Bokaro-Respondent no.1 in Misc. Case no.63 of 2021, whereby and whereunder, a direction has been given to the Officer-in-charge, Harla Police Station, Bokaro to open the seal of Qr. No.673, Sector-IX/A, Bokaro Steel City and hand over the possession of the same to the private Respondent no.2”
Heard learned counsel representing the petitioner and learned counsel representing the respondents.
From the nature of impugned order dated 10.08.2021 passed in Misc. Case No.63/2021 and the Notice issued to the petitioner (Annexure-1 to the writ petition), it is apparent that the impugned order has been passed under Section 107 Cr.P.C.
Since the order has been passed under section 107 Cr.P.C., the petitioner should file a Revision Application before the appropriate Court. If the Revision Application is filed along an application for condonation of delay under Section 5 read with Section 14 of the Limitation Act, the same will be considered taking into account that this writ petition was pending before this Court since August, 2021, and the petitioner had chosen a wrong Forum.
With the aforesaid observations, this writ petition stands disposed of.