GOPAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant writ petition has been filed challenging, inter alia a judgment dtd. 18/9/2017, passed by the Assam Board of Revenue, Guwahati in Appeal Case No. 55RA(N)/2015 by which the appeal preferred by the present petitioner was dismissed. The appeal was preferred against an order of the learned Addl. Deputy Commissioner (herein after ADC) (Revenue), Nagaon whereby the Chitha Mutation in favour of the petitioner was cancelled and the name of the original pattadar was restored.

(2.) Before going to the impugned judgment and the grounds of challenge, it would be convenient to narrate the brief facts of the case.

(3.) It is the projected case of the petitioner that vide a Registered Sale Deed dtd. 6/11/2007, the petitioner had purchased a plot of land measuring 3 Bighas, 2 Kathas and 16 Lechas from the original vendor Krishnaram Keot. Pursuant to the said purchase, vide order dtd. 22/8/2008, Chitha Mutation was done in favour of the petitioner.