MOJID ALI SHEIKH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. S.R. Sen, learned senior counsel assisted by Mr. E. Nongbri, learned counsel for the petitioner. Also heard Mr. B. Bhattacharjee, learned counsel appearing for respondent No. 3. This revision petition has been filed for quashing of judgment and order dated 16.4.2010 passed by the learned Addl. District Magistrate-cum-Sessions Judge, West Garo Hills, Tura in Criminal Appeal No. 12 of 1993 upholding the attachment order passed by the learned Magistrate, Tura in Misc. Case No. 56/1981.

(2.) Shorn of details, the facts of the case may be briefly noted.

(3.) Third respondent filed a petition dated 17.11.1981 before the Addl. Deputy Commissioner at Tura alleging that the second party (petitioner herein) was trying to dispossess her from her paternal property which was described in the schedule to the petition. The schedule land is covered by PP No. 6, Dag Nos. 464, 469, 471, 474, 477, 302, 93 and 307 of village Shyamding, Mouza No. VI, Lot No. 1 in West Garo Hills District, Meghalaya. However, as against the 8 dags mentioned, boundaries of seven plots of land were mentioned.