SUMAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.S. Ahmed, the learned counsel appearing on behalf of the petitioners. Mr. S.S. Roy, the learned Government Advocate appears on behalf of the respondent Nos. 2 to 4 and Ms. G. Hazarika, the learned Standing Counsel appears on behalf of the respondent No. 1.

(2.) The grievance of the petitioners herein is that the petitioners had submitted an application seeking mutation pursuant to the judgment and decree passed by the learned Court of the Civil Judge, Dhubri in Title Appeal No. 37/2011, wherein the right, title, and interest of the predecessor-in-interest of the petitioners were declared in respect to the land in question.

(3.) It is seen that this Court had sought for instructions vide the order dtd. 9/1/2026 and Mr. S.S. Roy, the learned Government Advocate appearing on behalf of the respondent Nos. 2, 3, and 4 has placed before this Court an instruction issued by the Circle Officer, Chapar Revenue Circle wherein it is mentioned that the petitioners application seeking mutation is not available on the RTPS portal of the Circle Office, which may be due to non-payment of the requisite fee or any uploading issue from the petitioners side.