JUMKAR BASAR Vs. KARJUM BASAR

JUDGEMENT

(1.) BY filing this petition under Section 50 of the Assam Frontier (Administration of Justice) Regulation, 1945, the petitioner has challenged the judgment and order dated 6.7.2011 passed by learned Additional Deputy Commissioner, West Siang District, Basar in Case No. BSR/JDL (LK -176/10 -11 Vol -III, Vol -II/175) whereby the keba decision dated 26.05.2011 has been set aside on the ground of limitation.

(2.) HEARD Mr. P.K. Tiwari, learned Senior Counsel assisted by Mr. N. Ratan, learned counsel appearing for the petitioner, Mr. K. Lollen, learned counsel appearing for respondent No. 1 and Mr. K. Jini, learned counsel appearing for respondent No. 2.

(3.) THE petitioner lodged a complaint dated 09.05.2011 to the Additional Deputy Commissioner, Basar, stating that the disputed land namely Keba Rijo near old market at Basar is his ancestral property. The respondent No. 2, Marbe Basar, illegally sold the land to Karjum Basar (respondent No. 1). On his prayer the matter was referred to Bango Level Keba for settlement of dispute.