JAMSHED ALI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The Rule issued in this Civil Revision is about sustainability of the judgment and decree dated 1-4-1998 by which the learned Subordinate Judge, 1st Court, Mymensing allowed Other Class Appeal No. 101 of 1992 and thereby dismissed Other Class Suit No.175 of 1991 on reversing the judgment and decree dated 31-3-1992 decreeing the said suit for declaration that the eviction of the petitioner-plaintiffs from the suit land was illegal.