AKSHOY KUMAR BHATTACHARJEE Vs. BROJESWAR GHATAK

JUDGEMENT

(1.) This is a Rule calling upon the District Magistrate and the opposite party to show cause why the order complained of should not be set aside on the second and fifth grounds mentioned in the petition.

(2.) The second ground is, "for that with regard to the portion lying to the east of Thia-Khal the Magistrate's finding being that there was no satisfactory evidence of possession on either side, the order in respect of the said portion is without jurisdiction."

(3.) The fifth ground is "for that the order is without jurisdiction as relating to 112 bighas of land when the, entire area, according to the learned Magistrate himself, is not less than 250 bighas and no attempt, has been made to define the smaller area,"