ABDUL RAZZAK Vs. ABDUL HAQUE

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned counsel representing the petitioner as well as Mr. A.U. Choudhury, learned counsel appearing for the respondents.

(2.) This is an application under Article 227 of the Constitution of India challenging the order dtd. 6/12/2018 passed by the Munsiff No.2, Nagaon in Title Execution Case No.10/2015.

(3.) Late Jonab Ali had purchased a plot of land from Md. Rahimuddin, Md. Somed Ali and Md. Noor Jahan Bibi on execution of a registered sale deed. The boundary of the land is like this '