JAYNAL ABEDIN Vs. BIKI SAHU

JUDGEMENT

(1.) Heard Mr. S. Biswas, learned counsel for the petitioners along with Mr. A. Ganguly, learned counsel for the respondent.

(2.) This revision petition is filed under Article 227 of the Constitution of India invoking the supervisory jurisdiction of High Court for quashing and setting aside the impugned order dtd. 5/1/2022 passed by the Learned Special Judge, Sonitpur, Tezpur, whereby, the petition filed by the petitioners for keeping in abeyance the Land Grabbing case No. 10/2019 till disposal of T.S. No. 29/19 pending before the Learned Civil Judge, Tezpur, was rejected.

(3.) Brief facts of the case is that,on 30/8/2018,the instant opposite party Sri Biki Sahuon purchased a land measuring 3 Bighas out of the land of 4 bighas from Jaynal Abdin/petitioner No.1, the father of the petitioner Nos. 2 to 7, through a registered Sale Deed No. 1947. It was alleged by the opposite party that the petitioners had blocked the route which goes to the land purchased by the opposite party. Due to such obstruction the instant opposite party was unable to visit his land and had to take another route which goes through the land of others. It was also alleged that the present petitioners were trying to prevent the opposite party from entering into his purchased land and that their whole object was to grab his land measuring 3 bighas, hence the instant opposite party had filed the L.G. Case No. 10/2019 before the Special Court constituted under the Assam Land Grabbing (Prohibition) Act 2010.