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Rama Kt. Barman (Died) Thr. Lrs vs Md. Mahim Ali on 21 September, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.43                                  COURT NO.8                      SECTION XIV

                                  S U P R E M E C O U R T O F               I N D I A
                                          RECORD OF PROCEEDINGS

     PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 21342/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/04/2015
     IN RSA NO. 74/2006 PASSED BY THE HIGH COURT OF GAUHATI)

     RAMA KT. BARMAN (DIED) THR. LRS                                              PETITIONER(S)

                                                          VERSUS

     MD. MAHIM ALI & ORS.                                                         RESPONDENT(S)

     Date : 21/09/2015 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                           Mr. Abhinav Hansaria, Adv.
                                                 Mr. Balin Sharma, Adv.
                                                 Ms. Sneha Kalita, Adv.

     For Respondent(s)

                            UPON hearing the counsel the Court made the following
                                                  O R D E R

The point urged before us for admission of this Special Leave Petition is that the cause of action for the suit is the claim of the defendant to the ownership of the land and further that such cause of action is not on account of any claim for rent or on account of any act of the defendant that may have made the land unsuitable for cultivation. In such circumstances, it is contended that the Assam (Temporary Settled Areas) Tenancy Act, 1971 will have no application.

Issue notice.

                                  COURT MASTER                               COURT MASTER
Date: 2015.09.22
16:56:54 IST
Reason: