NARAYAN CHANDRA DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner and Mr. K. Gogoi, learned Additional Senior Government Advocate Assam for the respondent nos. 1 - 5.

(2.) This writ petition under Article 226 of the Constitution of India has been preferred by the writ petitioner expressing dissatisfaction with the manner of investigation that is being carried out in connection with Panbazar Police Station Case no. 303/2020 registered for the offence under Sec. 468, Indian Penal Code [IPC] at the instance of the writ petitioner as the informant.

(3.) The case projected on behalf of the petitioner, in brief, is that he is the owner and pattadar of a plot of land measuring 2 Kathas and 1 Lessas, covered by Dag no. 532 [Old]/344[New] and patta no. 121[Old]/892 [New], located in Revenue Village - Gotanagar, Mouza - Jalukbari within Kamrup [Metro] district [hereinafter referred to as 'the subject-land' for easy reference]. It has been averred that the petitioner had handed over the subject-land to a builder firm, M/s D.S. Realtors where the respondent no. 6 and the respondent no. 7 are the partners, by executing a Power of Attorney dtd. 19/2/2015 on the condition that M/s D.S. Realtors would hand over the petitioner's share in the said building, contemplated to be constructed over the subject-land, within a period of 3 years and 6 months from the date of permission accorded by the competent authority.