SOFIKA HUSSAIN ARA BEGUM Vs. ADDITIONAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard Mr. B. Dutta, learned senior counsel, assisted by Mr. S.Deka, learned counsel for the appellant. Also heard Mrs. S. Sarma, learned Govt. Advocate for respondent nos.1, 2 and 4; and Ms. S.G. Baruah, learned counsel for the respondent no.3.

(2.) Bereft of details, it would suffice to mention herein that the appellants had filed a writ petition, which was registered and numbered as W.P.(C) No. 4969/2015, to assail multiple orders concerning a mutation dispute between the appellants on one side and the respondent no.3 on the other side. Challenge was made in respect of the following orders, viz., (i) order dtd. 19/11/2011, passed by the Addl. Deputy Commissioner, Lakhimpur, in R.A. No.10/2006; (ii) order dtd. 29/4/2015, passed by the learned Board of Revenue, Assam, in R.A. No. 66(RA)(L)/2014, whereby the above referred order dtd. 19/11/2011 was upheld; (iii) order dtd. 29/4/2015, passed by the learned Board of Revenue, Assam, in Review Petition No. 4(RA)(L)(Rvw)/ 2015, thereby dismissing the review petition; and (iv) order dtd. 19/3/2014, passed by the Circle Officer, North Lakhimpur Revenue Circle, by which mutation was granted in favour of the appellants by virtue of purchase and possession in respect of land measuring 2 bigha- 2 katha- 12 lecha, covered by Dag No. 146 and 149 of K.P. Patta No. 51 of village Sinatalia, Mouza- Nakari, North Lakhimpur Revenue Circle, District- Lakhimpur.

(3.) The said writ petition was dismissed by the learned Single Judge by order dtd. 20/9/2022. Accordingly, the appellants have preferred this Intra-Court appeal against the said order dtd. 20/9/2022. The said W.P. (C) No. 4969/2015 was dismissed vide order dtd. 20/9/2022, which is under appeal.