B. MAZUMDAR Vs. JORHAT MUNICIPAL BOARD AND ANOTHER

JUDGEMENT

(1.) Heard Mr. B.K. Goswami, learned Counsel for the appellant. None has appeared for the respondents when the matter was called for hearing.

(2.) The appellant/plaintiff Bankitn Ch. Mazuindar instituted T.S. No. 44/89 before the Munsiff No. 1. Jorhat for a declaration that the notice No. 584-89 dated 8.6.1989 issued to him by the Chairman of the Jorhat Municipal Board is illegal, without authority and jurisdiction. The plaintiff also prayed for injunction.

(3.) The case of the plaintiff, in brief, is that the said notice for eviction is illegal and hence it is not in accordance with law and the notice is vague in respect of the disputed land. It is mentioned in para 4 of the plaint that the plaintiff is in the occupation of the land of their own since decades.