CHAMNUR ALI Vs. LOKNATH UPADHAYA

JUDGEMENT

(1.) Hear Mr. A. K. Purkayastha, learned Counsel appearing for the petitioners as well as Mr. R. P. Sarmah, learned senior counsel representing the respondent.

(2.) This is an application under Article 227 of the Constitution of India whereby the order dtd. 11/5/2020 passed by the learned Munsiff No. 2, Kamrup (M), Guwahati in Title Execution Case No. 41/2016 re-issuing the writ for recovery of possession of the decreetal land.

(3.) The facts necessary for disposal of this petition is as under: