NONA CHANDANPUKUR ATHLETIC CLUB Vs. SRI JAGADISH CHANDRA GHOSH, SINCE DECEASED, REPRESENTED BY SRI GURUPADA GHOSH.

JUDGEMENT

(1.) Though this matter was listed before us for admission under Order 41 Rule 11 of the Code of Civil Procedure and being alive of the fact that the respondent has no right of audience before admission but invited the respondent to address us as an interesting question of law cropped up in course of the hearing.

(2.) The seminal point involved in the instant second appeal is whether a registered society can lay a claim of adverse possession against the true owner ?

(3.) This matter was heard at length and was directed to appear for final disposal but because of the pandemic and disruption in the normal functioning of the court, the judgment could not be disposed of as directed, the matter is again placed after the resumption of Court's functioning in presence of the councels appearing for the respective parties.