BASANTA DAS Vs. SUBHAN CHANDRA SARMA

JUDGEMENT

(1.) Heard Mr. N.N. Karmakar, learned counsel for the petitioner. Also heard Mr. R.K. Bhuyan, learned counsel, appearing for the respondent No.1/decree-holder. None appears for the respondent No.2.

(2.) By this application under Article 227 of the Constitution of India, the petitioner prays for the following reliefs:-

(3.) An affidavit is also filed by the respondent No.1 opposing this application.