RANJIT SAIKIA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. P. P. Baruah, learned counsel for the appellant/plaintiff. Also heard Ms. B. Das, learned counsel appearing for the Election Commission of India; and Mr. A. Dhar, learned counsel for respondent Nos. 4 and 5.

(2.) THIS appeal is preferred against the judgment and decree dated 26.05.2003 passed by the learned Civil Judge, Senior Division, Sonitpur, Tezpur, in Title Appeal No. 3/2001, dismissing the appeal and upholding the judgment and decree dated 20.11.2000 passed by the learned Civil Judge (Junior Division) No. 2, Tezpur, in Title Suit No. 45/1997.

(3.) THE plaintiff filed the suit for a permanent mandatory injunction for correction of the name of the village as "Kathobari", instead of "Rangchalia Kathobari" as appeared in the Electoral Rolls of 1993, in respect of No. 75 Sootea Legislative Assembly Constituency Part 49 Polling Station No. 49 - Majgaon Primary School, by deleting the prefix "Rangchalia".