SALIKUR RAJA KHAN Vs. JAME MASJID COMMITTEE

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned Sr. counsel assisted by Mr. V. Devnath, learned counsel for the appellant. Also heard Mr. P.B. Paul, lear-ned counsel for the respondent Nos. 1 to 12.

(2.) This is an appeal filed under Rule 29 of the Rules for Administration of Justice and Police in Nagaland 1937 (as amended) read with Sec. 96 of the Code of Civil Procedure against the judgment and order dtd. 29/4/2011 passed by the learned Civil Judge, Senior Division, No.1 Dimapur Nagaland passed in CMC 25/2010 arising out of Title Suit No.1/2010 allowing the Misc. Case by rejecting the Title Suit 1/2010.

(3.) The facts of the case is that the appellant had filed Title Suit 1/2010 in the Court of the Civil Judge, Senior Division, No.1 Dimapur Nagaland praying for amongst others declaration and confirmation of occupational rights, title and interest over the suit land to declare the grant/permit No.LR/PER/DB/573-76(A) dtd. 20/2/63 passed by the competent authority as lawful, effective, operative and in force.