RAMESH MURA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P. K. Deka, learned counsel for the petitioners who is aggrieved by insertion of the names of the private respondents in the Miyadi Patta of the petitioners.

(2.) It is the case of the petitioners that the land in question is owned exclusively by them. However, it has been detected that in the patta, the names of the private respondents have been inserted in an unscrupulous manner and without any notice to the petitioner.

(3.) In this regard, Shri Deka, the learned counsel has drawn the attention of this Court to a representation dated 25.03.2020 submitted before the Commissioner and Secretary, Revenue Department as well as the Deputy Commissioner, Sonitpur. It is submitted that the direction for consideration and disposal of the representation would serve the purpose of the petitioners.