HIRANYA KUMAR GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri DK Kotoky, learned counsel for the petitioner. Also heard Shri D. Saikia, learned Advocate General, Assam assisted by Shri A. Bhattacharyya, learned counsel appearing for the State respondents.

(2.) Before going to the issue which requires a determination, the facts of the case may be put in a brief.

(3.) The petitioner is the legal heir of one Rajani Goswami, who along with four others claimed to be the recorded pattadars of a permanently settled Estate land measuring 101 Bigha 9 Lechas land covered by Nisf- Khirja Patta No. 1, village Ganakpara of Chenga Mouza in the district of Barpeta. The petitioner claims that he has a permanent, heritable and transferable right over the share of his deceased father, who was a pattadar.