ASHOK KUMAR SAHU Vs. ASSAM BOARD OF REVENUE

JUDGEMENT

(1.) Heard Mr. R.L. Yadav, the learned Counsel representing the petitioners.

(2.) The issue in this case is whether the mutation granted on the basis of title and possession could be cancelled on the application of the respondent No.5, who secured a subsequent Certificate of possession, long after the mutation was granted in favour of the purchasers.

(3.) Through a registered Sale Deed dated 17.7.2004, executed by one Jagadish Prasad Sureka and others, the petitioners purchased land measuring 2 Katha 10 Lechas covered by Dag No.3000 & 3002 of P.P. No.1987 of Nagar Mahal Mouza in Sivasagar District and they took possession from the vendors. The purchasers applied for mutation and on the basis of the positive possession report given on the reverse of the application by the Lat Mandal, mutation was granted to the purchasers on 9.7.2004, by the Circle Officer, Sivasagar.