MOOSA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS second appeal was twice decided, first in 1995 and secondly in 1997. However, on both the occasions, the matter was carried on appeal before the Hon'ble Supreme Court and on both the occasions, the matter was remanded back for fresh decision and that is how, the matter is again taken up. It will be appropriate to refer to the orders passed by the Apex Court at this stage.

(2.) AFTER remand of the matter by the aforesaid order dated 21. 9. 2004, this Court upon hearing the learned counsel for the parties formulated the following substantial questions of law :

(3.) THIS second appeal was admitted for hearing on 30. 9. 1994 on the following substantial question of law: whether the suit is barred under Section 154 of the Assam Land and Revenue Regulations?