WARRANT OF ATTACHMENT IN THE CASE OF A DISPUTE AS TO THE POSSESSION OF
LAND, ETC.
To the officer in charge of the police station at______________
(or, To the Collector of ______________
WHEREAS it has been made to appear to me that a dispute likely to induce a breach of the peace existed
Between______________ concerning certain situate within the limits of my
jurisdiction, and the said parties were thereupon duly called upon to state in writing their respective claims as to the fact of actual possession of the said______________ , and whereas, upon due inquiry into the said
claims, I have decided that neither of the said parties was in possession of the said______________ ;
This is to authorise and require you to attach the said______________ by taking and keeping possession thereof, and to hold the same under attachment until the decree or order of a competent Court determining the rights of the parties, or the claim to possession, shall have been obtained, and to return this warrant with an endorsement certifying the manner of its execution.
Dated, this______________ day of______________ ,20__.
(Seal of the Court)
(Signature)
