JOY BRATA KUNDU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T. Bharali, learned counsel appearing on behalf of the appellants. Also heard Ms. P. Chakraborty, learned counsel for the respondent No. 1, and Ms R. Choudhury, learned Senior counsel assisted by Ms. S. E. Murtaza, learned counsel for the respondent No. 2.

(2.) The present intra-court appeal is directed against the judgment and order (CAV) dtd. 18/11/2025, passed by the learned Single Judge, in WP(C) No. 3504/2025, whereby the writ petition preferred by the present appellants came to be dismissed and the order dtd. 30/5/2025, passed by the Maintenance Tribunal, Dhubri directing eviction of the appellants from the self-acquired property of their father, namely, respondent No. 2 herein, was upheld.

(3.) The facts are in a narrow compass.