JUMLI BASAR Vs. ADDITIONAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) This civil revision petition under Sec. 50 of the Assam Frontier (Administration of Justice) Regulation, 1945, read with Sec. 151 of the Code of Civil Procedure and Article 227 of the Constitution of India is preferred by the petitioner, namely, Shri Jumli Basar, challenging the correctness or otherwise of the order No. BSR/LK-176/2017-18/11-215, dtd. 11/3/2020, passed by the Additional Deputy Commissioner, Basar, and also the order No. BSR/LK-176/1314/VOL-III, dtd. 2/6/2014.

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

(3.) Being aggrieved by the order dtd. 11/3/2020, passed by the Additional Deputy Commissioner, Basar, directing for holding a Bango Level Keba, a nonexistent forum under AFR, 1945, on 2/6/2014, which is barred by the judgment of this Court in the case of Registrar General, Gauhati High Court Vs. Union of India and Ors. reported in 2013 (4) GLT 1109, filed the present civil revision petition for quashing the impugned order dtd. 11/3/2020 on the following grounds: