NYAKI BAGRA Vs. OFFICER COMMANDANT

JUDGEMENT

(1.) This appeal, under sec. 48 of the Assam Frontier (Administration of Justice) Regulation 1945, is preferred by Shri Nyaki Bagra, Son of Shri Punya Bagra of Village - Rigo, West Siang District, Aalo, against the judgement/order dtd. 29/11/2012, passed by Shri T. Bagra, learned Additional District and Sessions Judge, Basar in Case No. BSR/CA-70-07. It is to be mentioned here that vide impugned judgment and order the ld. Additional District and Sessions Judge, Basar has confirmed the title, possession, occupation, and interest in respect of Timper Land (DL) measuring 7224 square meter, in favour of respondent i.e. 44 BRTF.

(2.) The factual background leading to filing of this appeal petition is briefly stated as under:-

(3.) I have heard the learned advocates for the appellant and for the respondent at length.