TUMSEN BASAR Vs. NYADAR BASAR

JUDGEMENT

(1.) In this Civil Revision Petition, under sec. 50 of the Assam Frontier (Administration of Justice) Regulation 1945, (AFR-1945) read with sec. 115 of the Code of Civil Procedure, the petitioner- Shri Tumsen Basar, has put to challenge the order dt. 15/12/2010, passed by the learned Addl. Commissioner, Basar and also the Keba decision dtd. 25/1/2010, and 6/10/2009, if any.

(2.) It is to be noted here that vide the impugned order, dtd. 15/12/2010, the learned Addl. Commissioner, Basar had upheld the Keba decision, dtd. 25/1/2010, by which the Keba had decided the land dispute in favour of the respondent.

(3.) The factual background leading to filing of the present petition is briefly stated as under: