MD. SAHIDUL ISLAM Vs. PRAFULLA KALITA

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the petitioners. Also heard Ms. M. Barman, learned Govt. Advocate appearing for the respondent no.2. None appears on call for the respondent nos.1 and 3 in spite of the note given in Supplementary Cause List for 3/1/2023 that this matter of part-II hearing list would be taken up for hearing.

(2.) The respondent no.3 is the Assam Board of Revenue, whose order is assailed in the present writ petition. Therefore, the respondent no.3, being a formal party, has no interest in the litigation, the non-appearance of the respondent no.3 is of no consequence.

(3.) By filing this writ petition under Article 226 read with Article 227 of the Constitution of India, the petitioner has assailed the order dtd. 2/7/2012 passed by the learned Chairman, Assam Board of Revenue at Guwahati in Revenue Appeal Nos. 146RA(K)/2009 and 85RA(K)/2011, arising out of Tenancy Case No. 1/2000.