SARDAR AMARJIT SINGH Vs. ASSAM BOARD OF REVENUE

JUDGEMENT

(1.) The challenge made in this writ appeal is essentially a challenge to the judgment dated 12.08.2002 passed by the learned Assam Board of Revenue in Case No. 9RA(J)/ 2002, upholding the order dated 12.11.2007 passed by the learned Additional Deputy Commissioner, Jorhat (ADC, Jorhat for short) in Rev. Misc. Case No.11/1998.

(2.) The said order dated 12.08.2002, passed by the Board of Revenue was assailed before this Court by filing W.P.(C)No. 8486/2013, which was dismissed by the judgment dated 14.08.2013, pursuant to which this present intra-court writ appeal has been filed.

(3.) The appellant before us is the defendant No.1 in Title Suit No. 68/1997, which was filed by the respondent No.3 herein (Smt. Piyari Kaur) and others.