BAJESO KRONG Vs. S. MAM PA

JUDGEMENT

(1.) Heard the learned counsel, Mr. M. Kato appearing for the petitioner. None appears for the respondents.

(2.) By filing the present petition, the judgment and order dated 28.04.2017 passed in Kebang Case No. LJ (K)-107/2017 and judgment and order dated 05.04.2018, passed in Appeal No. LJ/Kebang-01/2017 are challenged.

(3.) The petitioner has been occupying 500 acres of land since 1984 and in the year 1988, he was given a Land Possession Certificate by the competent authority. Thereafter, the private respondent started to stake their claim over the land and on their behest, a Kebang was held. In fact, instead of comprising of village authority, as envisaged by the Assam Frontier (Administration of justice) Regulation, 1945, the said Kebang consisted of some other person whom the present petitioner claimed to be unauthorized to take part in the Kebang. Finally, the aforesaid Kebang passed a judgment in favour of the private respondent. The petitioner filed an appeal before the Deputy Commissioner, Tezu and the appeal was also dismissed. Hence, the present petition has been filed under Article 227 of the Constitution of India, read with Section 151 of the Code of Civil Procedure, praying for setting aside the aforesaid decision.