BISTIMORIAL NONGSIEJ Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Being highly aggrieved and dissatisfied by the judgment dtd. 15/2/2019 passed by the learned Additional Deputy Commissioner (Judicial), West Khasi Hills, Nongstoin in Civil Revision No. 1 of 2017, the petitioner has now approached this Court with this application under Article 227 of the Constitution of India.

(2.) The background of the case as could be seen from the petition is that the petitioner is said to be the owner and in possession of a plot of land measuring 18,427 sq. meters more or less, situated at Nongstoin-Mawkawah Mawthawpdah Road which land was inherited from her mother (L) Belsibon Nongsiej.

(3.) A portion of this land measuring about 120 x 20 meters was acquired by the respondents from the father of the petitioner (L) Rupring Marwein in the year 1978.