G. AKANITO ASSUMI Vs. SIKANDER RONGPI

JUDGEMENT

(1.) Heard Mr. F. Khan, learned counsel for the petitioner and also heard Mr. M. P. Sharma, learned counsel for the Respondent.

(2.) This petition, under Ss. 482, read with sec. 397/401 of the Code of Criminal Procedure, is directed against the order, dtd. 5/2/2022, passed by the learned Addl. District Magistrate, Bokajan, Karbi Anglong, in M.R. Case No. 01/2021, under sec. 145 of the Code of Criminal Procedure. It is to be mentioned here that vide impugned order, the learned court below had declared that the Respondent is in actual possession of a plot of land measuring 21 Bigha, covered by Periodic Patta no. 56, Dag No. 78, situated at Nahorjan Block No.2 village.

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