SAMIRAN CHANDRA LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Nath, learned counsel representing the appellant. Also heard Mr. K.K. Bhattacharya, learned counsel as well as Ms. D.S. Neog, Standing Counsel, Irrigation Department, Assam appearing for their respective respondents.

(2.) This is a Regular First Appeal under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure (CPC) whereby the judgment and decree dtd. 3/11/2021 passed by the court of the learned Civil Judge No.1, Cachar, Silchar in Title Suit No.37 of 2009 is under challenge.

(3.) The case of the appellant is that he is the exclusive owner and occupier of 20 bighas of land described in Schedule-I of the plaint. Since the year 2006, the appellant was producing/manufacturing bricks under the name and style of "Ashima Brick Industry" situated over the said plot of land.