FAZLUR RAHMAN Vs. MOHD RAIZUDDIN

JUDGEMENT

(1.) Heard Mr. A. M. Bujarbaruah, learned counsel for the petitioner and Mr. A. Sharif learned counsel for the respondents.

(2.) The petitioner 1st party Fazlur Rahman filed an application before the Executive Magistrate apprehending breach of peace in respect of the land measuring 2 bighas situated at Katlijhar village under Ghilajari Mouza covered by dag No. 37/38 under KP Patta No. 83. The proceeding was contested by the respondent-2nd party and thereafter vide order dated 18-9-2001. the learned Additional District Magistrate, Barpeta declared possession of the petitioner-1st party over the DL.

(3.) Feeling aggrieved, the respondent approached the Sessions Judge.Barpeta in Criminal Motion No. 15/2001 and vide impugned order, the learned Sessions Judge set aside the said order of the learned tional District Magistrate and hence the present revision by the petitioner/ 1st party.