LAWS(GAU)-2022-4-37

BANI PRAKASH PVT LTD Vs. HIRANYA KR DAS

Decided On April 28, 2022
Bani Prakash Pvt Ltd Appellant
V/S
Hiranya Kr Das Respondents

JUDGEMENT

(1.) Hear Mr. S.P. Roy, learned Counsel appearing for the petitioners as well as Mr. A.C. Sarma, learned senior counsel representing the respondents.

(2.) This is a common judgment for both the cases.

(3.) Late Jugal Chandra Das was the owner of the plot of land measuring 18 Laches covered by dag No. 112 of KP Patta No. 156 of village, part IV, Guwahati under Ulubari mouza. The plot of land had a building standing thereon. On 28/9/1998, the land as well as the building was gifted by Lt. Jugal Chandra Das to his son Lt. Hiranya Das.