MAGISTRATE'S ORDER PROHIBITING THE DOING OF ANYTHING ON LAND ON
WATER
A DISPUTE having arisen concerning the right of use of________situate within
my local jurisdiction, the possession of which land (or water) is claimed exclusively by ______________ , 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 and 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______________ or any one in their interest, shall not take 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 to be entitled to exclusive possession.
Dated, this______________ day of______________ ,20____.
(Seal of the Court)
(Signature)
