RAJISH BATHARI Vs. PARBOLA BATHARI

JUDGEMENT

(1.) Heard Mr. B. Baruah, the learned counsel appearing on behalf of the Petitioners and S. Borthakur, the learned counsel appearing on behalf of the Respondent Nos. 1 to 5. None appears for the Respondents No. 6 and 7.

(2.) This petition under Article 227 of the Constitution of India is filed challenging the order dtd. 29/10/2019 passed by the Judge, Subordinate, NC Hills, Autonomous Council Court, Dima Hasao, Haflong, whereby an ex parte decision was made against the petitioners and thereby declaring that Respondent Nos. 1 to 5 are the owner of 6 bigha 1 katha 14 lechas of land and 2 bigha of dry land covered by A.K.Patta No. 76 Dag No. 190/154, 183 and 184 situated at Surveyed Gidingpur village area under A.K.Patta No. 76 in the district of Dima Hasao (for short referred as 'the said land').

(3.) The facts of the case is that a notice dtd. 20/2/2019 was issued by the Assistant Revenue Officer, NC Hills stating inter alia that the said land shall be mutated as ejmali patta in favor of the Respondent Nos. 1 to 5 and if anybody has any objection to the said proposed mutation such objection was required to be file within 30 days from the date of issue of the said notice.