BROJENDRA KISHORE ROY CHOWDHURY Vs. KALI KUMAR CHOWDHURY

JUDGEMENT

(1.) This appeal arises out of a suit brought by the plaintiff to have it declared that certain partition proceedings now being conducted by the Revenue Authorities of Assam, under an order of the Board of Revenue of Eastern Bengal and Assam, dated 18/27th July, 1911, are ultra vires and contrary to the provisions of the Assam Land and Revenue Regulation I of 1886.

(2.) It appears that in the District of Sylhet, Dassona, taluk No. 3 Alam Raja and 5 other taluks, being permanently settled estates have specific shares in a mouzah named Dhal; the share of Alam Raja in that mouzah being 6 annas 15 gandas.

(3.) All the taluks have lands or shares in other mouzahs but in no other mouzah is the said taluk Alam Raja a co-sharer with the other five estates or any one of them.