MADAN KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Banerjee, learned counsel for the petitioner and Mr. C. K. Sarma Baruah, learned Senior Counsel for the Respondent No. 4. Mrs. Phukan represents the State respondents.

(2.) Refusal to exercise jurisdiction by the Assam Board of Revenue to interfere with the judgment and order dated 21.10.1991 impugned in 28 RA(K)/92 has led the petitioner/tenant to approach this court by filing this application under Article 226 of the Constitution of India, challenging the said decision.

(3.) The relevant factual matrix as emerged from the pleadings of the parties, as projected in this petition, are as follows: The father of the petitioner late Bahiram Kalita was a tenant in respect of an area of land measuring 20 bighas, 3 kathas and 4 lechas of land covered by Dag No.286 situated at village- Beltola, District - Kamrup, Assam.