MD. EZAHAR AKHTAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. KN Choudhury, learned Senior counsel for the petitioner. Also heard Mr. B. Kalita, learned Senior counsel for the respondent No. 4, being the State Bank of India.

(2.) By the Office note dated 10.08.2016, notice upon the respondent Nos. 2, 3, 5, 6, 7, 8, 9, 10 and 11 were deemed to have been served. Inspite of such service of notice being accepted, none appears for the said respondents.

(3.) The petitioner is the owner and possessor of a plot of land measuring 2 kathas 5 lechas covered by Dag No. 2736 of KP Patta No. 915 in village Tinsukia Town, 1st Block (2) under Tinsukia Mouza, a detailed description of which has been provided in the schedule to the writ petition. It is also the case of the petitioner that they are the owners and possessor of the aforesaid land for the last 45 years.