Code of Criminal Procedure 1973 , FORM NO 27

FORM NO. 27. Magistrate's Order Prohibiting the Doing of Anything on Land or Water

A DISPUTE having arisen concerning the right of use of …………………………………………. (state concisely the subject of dispute) situate within my local jurisdiction, the possession of which land (or water) is claimed exclusively by………………………………………………. (describe the person or persons), and it appears to me, on due inquiry into the same, that the said land (or water) has been open to the enjoyment of such use by the public (or if by individual or a class of him or them) and (if the use can be enjoyed throughout the year) that the said use has been enjoyed within three months of the institution of the said inquiry (or if the use is enjoyable only at a particular season say, "during the last of the seasons at which the same is capable of being enjoyed");

I do order that the said ………………………………(the claimant or claimant of possession) or any one in their interest, shall not take (or retain) possession of the said land (or water) to the exclusion of the enjoyment of the right of use aforesaid, until he (or they) shall obtain the decree or order of a competent Court adjudging him (or them) to be entitled to exclusive possession.

Dated this…………………….. day of ………………………20……..

(Seal of the court)