KESHAB KALITA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) The writ petition is filed with the prayer as follows:

(2.) The case of the petitioner is that the petitioner has been in possession of land admeasuring 1B 1K 11Ls under Dag No. 65 alongwith 6Ls of Dag No. 66 of K.P. Patta No. 9 of village Dispur under Mouza Beltola in the district of Kamrup, Assam. It is the further assertion of the petitioner that he has been in uninterrupted possession of the said property since 1976. The petitioner does not assert his title in the property.

(3.) Though it may not be strictly necessary for us to narrate for the purpose of granting the relief or otherwise in the writ petition, we indicate the nature of the controversy involved in the matter in the year 1991 one Dilip Singh, father of the 6th respondent herein, initiated a proceeding under Sec. 144, Crimial P.C. against the writ petitioner complaining that the petitioner was trying to encroach the property in dispute herein. It is not very clear as to what finally happened to those proceedings.